Section 16(3) in Andhra Pradesh Motor Transport Workers Rules, 1963
(3)The certifying Surgeon shall, upon request by the, Chief Inspector carry out such examination and furnish him with such report as he may indicate in respect of any undertaking or class of undertaking where,-(a)cases of illness have occurred which it is reasonable to believe are due to the nature of work or other conditions of work prevailing therein; or(b)adolescents are, or are about to be, employed in any work which is likely to cause injury to their health.
