Section 7 in The Kerala Headload Workers Act, 1978
7. Limitation of Employment.-
(1)No headload worker shall be required to carry on his head or person at a time any article or articles weighing more than seventy-five kilograms.(2)Notwithstanding anything contained in this Act, no person who is more than sixty years of age shall be entitled to the benefits conferred on a headload worker under this Act.
