Section 9(1) in The Child and Adolescent Labour (Prohibition And Regulation) Act, 1986
(1)Every occupier in relation to an establishment in which a adolescent was employed or permitted to work immediately before the date of commencement of this Act in relation to such establishment shall, within a period of thirty days from such commencement, send to the Inspector within whose local limits the establishment is situated, a written notice containing the following particulars, namely :—(a)The name and situation of the establishment;(b)The name of the person in actual management of the establishment;(c)The address to which communications relating to the establishment should be sent; and(d)The nature of the occupation or process carried on in the establishment.
