Section 66(1) in Occupational Safety, Health and Working Conditions Code, 2020
(1)No person shall be employed as an audio-visual worker in or in connection with production of any audio-visual programme unless,-(a)an agreement in writing is entered into-(i)with such person by the producer of such audio-visual programme; or(ii)with such person by the producer of such audio-visual programme with the contractor, where such person is employed through such contractor; or(iii)with such person by the contractor or other person through whom such person is employed; and(b)such agreement is registered with the competent authority, to be notified by the appropriate Government, by the producer of such audio-visual programme.
