Section 11 in The U.P. Primary Education Act, 1919
11. Penalty for employing child liable to attend primary school.
- Any person who shall during the prescribed hours or attendance at school, utilize on his own behalf or on behalf of any other person, in connection with any employment, whether for remuneration or not, the services of any child whose parent is required under this Act to cause him to attend a recognized primary school, shall on conviction before a magistrate, be liable to fine not exceeding twenty-five rupees.
