Section 4(1) in The M.P. Child Labour (Prohibition and Regulation) Rules, 1993
(1)All young persons in employment or seeking employment in any of the occupations mentioned in part 'A' of the Schedule or in any workshop wherein any of the processes mentioned in part 'B' of the Schedule is carried on, shall produce a certificate of age from the appropriate medical authority/wherever required to do so by an Inspector.
