49. Penalty for buying or taking pledge from a child.
- In any local area to which this section may be extended by the Government by notification in the Gazette, whoever without the knowledge and consent of the owner buys any jewel, watch, fountain pen, bicycle, utensil or other article of value from any child apparently under the age of fourteen years, or takes any article on pawn or pledge from such a child shall be liable on conviction to fine not exceeding one hundred rupees.
