Section 16(1) in The Child Labour (Prohibition And Regulation) Rules, 1988
(1)Every occupier of an establishment shall maintain a register in respect of [adolescents] [Substituted 'children' by Notification No. G.S.R. 543(E), dated 2.6.2017. (w.e.f. 10.8.1988)] employed or permitted to work, in Form A.
