Section 5(1) in The Orissa Child Labour (Prohibition and Regulation) Rules, 1994
(1)All young persons in employment, or seeking employment in any of the occupations set forth in Part 'A' of the Schedule in or any workshop wherein any of the processes set forth in Part 'B' of the Schedule is carried on, shall produce a certificate of age from the appropriate Medical Authority, whenever required to do so by an Inspector.
