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Union of India - Section

Section 7 in The Calcium Carbide Rules, 1987

7. Children and intoxicated persons. - No person shall employ or allow--

(i)any child under eighteen years of age; or
(ii)any person who is in a state of intoxication--
(a)for the purpose of loading, unloading or transport of carbide; or
(b)to enter any premises licensed under these rules.