Section 12 in The Child and Adolescent Labour (Prohibition And Regulation) Act, 1986
12. Display of notice containing abstract of sections 3A and 14
Every railway administration, every port authority and every occupier shall cause to be displayed in a conspicuous and accessible place at every station on its railway or within the limits of a port or at the place of work, as the case may be, a notice in the local language and in the English language containing an abstract of sections 3A and 14.
