Section 3(1) in The Employment of Children Act, 1938
(1)No child who has not completed his fifteenth year shall be employed or permitted to work in any occupation-(a)connected with the transport of passengers, goods or mails by railway; or(b)connected with cinder picking, cleaning of an ashpit of building operation, in the railway premises; or(c)connected with the work in a catering establishment, at a railway station, involving the movement of a vendor or any other employee of the establishment from one platform to another or into or out of a moving train; or(d)connected with the work relating to the construction of a railway station or with any other work where such work is done in close proximity to, or between, the railway line; or(e)connected with a port authority within the limits of any port.
