Section 12 in The M.P. Shops and Establishments Rules, 1959
12. Employment of children and young persons.
- An Inspector may require an employer to produce in respect of any person employed by him whom the Inspector suspects to be a child or a young person as proof of his age (1) an authentic extract from the school record, or (2) a certified copy from the Birth Register, or (3) certificate of age from the registered Medical Practitioners in Form H.
