Section 3B(1) in The Employment of Children Act, 1938
(1)Before work in any of the processes set forth in the schedule is carried on in any workshop after the 1st day of October, 1939, the occupier shall send to the Inspector, within whose local limits the workshop is situated, a written notice containing-(a)the name and situation of the workshop;(b)the name of the person in actual management of the workshop;(c)the address to which communications relating to the workshop should be sent; and(d)the nature of the processes to be carried on in the workshop.
