Section 15 in The Child Labour (Prohibition and Regulation) Act, 1986
15. Modified application of certain laws in relation to penalties.—
(1)Where any person is found guilty and convicted of contravention of any of the provisions mentioned in sub-section (2), he shall be liable to penalties as provided in sub-sections (1) and (2) of section 14 of this Act and not under the Acts in which those provisions are contained.(2)The provisions referred to in sub-section (1) are the provisions mentioned below:(a) section 67 of the Factories Act, 1948 (63 of 1948);(b)section 40 of the Mines Act, 1952 (35 of 1952);(c)section 109 of the Merchant Shipping Act, 1958 (44 of 1958); and(d)section 21 of the Motor Transport Workers Act, 1961 (27 of 1961).
