Section 79 in The Juvenile Justice (Care and Protection of Children) Act, 2015
79. Exploitation of a child employee.
- Notwithstanding anything contained in any law for the time being in force, whoever ostensibly engages a child and keeps him in bondage for the purpose of employment or withholds his earnings or uses such earning for his own purposes shall be punishable with rigorous imprisonment for a term which may extend to five years and shall also be liable to fine of one lakh rupees.Explanation. - For the purposes of this section, the term "employment" shall also include selling goods and services, and entertainment in public places for economic gain.
