Section 12 in The Child Labour (Prohibition and Regulation) Act, 1986
12. Display of notice containing abstract of sections 3 and 14.—
Every railway administration, every port authority and every occupier shall cause to be displayed in a conspicuous and accessible place at every station on its railway or within the limits of a port or at the place of work, as the case may be, a notice in the local language and in the English language containing an abstract of sections 3 and 14.
