(17)Examination of candidates under the Factories Act. - A civil surgeon appointed as a certifying surgeon under the [Indian Factories Act, 1911 (Act XII of 1911)] [See now Factories Act, 1948 (Act No. 63 of 1948).], shall not charge any fee for the examination of children applying for employment in factories or for the re-examination of children in respect of whom notice has been served upon the manager.
