Section 22 in The Motor Transport Workers Act, 1961
22. Adolescents employed as motor transport workers to carry tokens.—
No adolescent shall be required or allowed to work as a motor transport worker in any motor transport undertaking unless—(a)a certificate of fitness granted with reference to him under section 23 is in the custody of the employer; and(b)such adolescent carries with him while he is at work a token giving a reference to such certificate.
