Section 4 in The Child and Adolescent Labour (Prohibition And Regulation) Act, 1986
4. Power to amend the Schedule
The Central Government, after giving by notification in the official Gazette, not less than three months' notice of its intention so to do, may, by like notification, add to, or, omit from, the Schedule any hazardous occupation or process and thereupon the Schedule shall be deemed to have been amended accordingly.
