Section 24(3) in The Punjab Minimum Wages Rules, 1950
(3)The number of hours of work in the case of an adolescent shall be the same as that of an adult or a child according as he is certified to work as an adult or a child by a competent medical practitioner approved by the State Government. [No adolescent or child shall be required or allowed to work on any plantation defined in section 2(f) of the Plantation Labour Act, 1951, for more than 40 hours in any one week, and no child who has not completed his 12th year shall be required or allowed to work in any such plantation.] [Inserted, vide Government Notification No. 4950/4154-C-LP- 54/29497, dated 22.5.1954.]
