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[Cites 0, Cited by 0] [Section 2C(1)] [Section 2C] [Entire Act]

Union of India - Subsection

Section 2C(1)(b) in The Child Labour (Prohibition And Regulation) Rules, 1988

(b)any producer of any audio -visual media production or any commercial event involving the participation of a child, shall involve a child in participation only after obtaining the permission from the District Magistrate of the district where the activity is to be performed, and shall furnish to the District Magistrate before starting the activity an undertaking in Form C and the list of child participants, consent of parents or guardian, as the case may be, name of the individual from the production or event who shall be responsible for the safety and security of the child, and ensure that all screening of his films and television programmes shall be made with a disclaimer specifying that if any child has been engaged in the shooting, then, all the measures were taken to ensure that there has been no abuse, neglect or exploitation of such child during the entire process of the shooting;