Section 9(1) in The Child Labour (Prohibition and Regulation) Act, 1986
(1)Every occupier in relation to an establishment in which a child was employed or permitted to work immediately before the date of commencement of this Act in relation to such establishment shall, within a period of thirty days from such commencement, send to the Inspector within whose local limits the establishment is situated, a written notice containing the following particulars, namely:—(a)the name and situation of the establishment;(b)the name of the person in actual management of the establishment;(c)the address to which communications relating to the establishment should be sent; and(d)the nature of the occupation or process carried on in the establishment.
