Section 5 in The Orissa Child Labour (Prohibition and Regulation) Rules, 1994
5. Certificate of age.
(1)All young persons in employment, or seeking employment in any of the occupations set forth in Part 'A' of the Schedule in or any workshop wherein any of the processes set forth in Part 'B' of the Schedule is carried on, shall produce a certificate of age from the appropriate Medical Authority, whenever required to do so by an Inspector.(2)The appropriate 'Medical Authority' for the purpose of Sub-rule (1) shall be a Government Medical Officer not below the rank of an Assistant Civil Surgeon of a District or a regular doctor of equivalent rank employed in Employees' State Insurance Dispensaries or Hospitals.(3)The certificate of age as referred to in Sub-rule (1) shall be issued in Form 'B' and no fee shall be charged for the same.
