Section 3(3) in The Employment of Children Act, 1938
(3)No child who has not completed his fourteenth year shall be employed, or permitted to work in any workshop wherein any of the processes set forth in the schedule is carried on :Provided that nothing in this sub-section shall apply to any workshop wherein any process is carried on by the occupier with the aid of his family only and without employing hired labour or to any school established by, or receiving assistance or recognition from a State Government.
