No [* * ] [* * *] [ The words " who has completed his twelfth year" omitted by Act 61 of 1986, Section 26 (w.e.f. 23.12.1986).] [* * ] [The words [and no]omitted by Act 17 of 2010 (w.e.f. 18.5.2010) ] adolescent shall be required or allowed to work in any plantation unless-(a)a certificate of fitness granted with reference to him under section 27 is in the custody of the employer; and(b)such [* * ] [The words [child or] omitted by Act 17 of 2010 (w.e.f. 18.5.2010) ] adolescent carries with him while he is at work a token giving a reference to such certificate.
