The Child and Adolescent (Prohibition and Regulation) Act, 1986

[Act No. 61 of 1986]

[23rd December, 1986.]

Contents
Title	The Child and Adolescent (Prohibition and Regulation) Act, 1986
Sections	Particulars
Part I	Preliminary
1.	Short title, extent and commencement
2.	Definitions
Part II	Prohibition of Employment of Children In Certain Occupations and Processes
3.	Prohibition of employment of children in any occupation and process
3A.	Prohibition of employment of adolescents in certain hazardous occupations and processes
4.	Power to amend the Schedule
5.	Child Labour Technical Advisory Committee
Part III	Regulation of Conditions of Work of Children
6.	Application of Part
7.	Hours and period of work
8.	Weekly holidays
9.	Notice to Inspector
10.	Disputes as to age
11.	Maintenance of register
12.	Display of notice containing abstract of sections 3 and 14
13.	Health and safety
Part IV	Miscellaneous
14.	Penalties
14A.	Offences to be Congnizable
14B.	Child and Adolescent Labour Rehabilitation Fund
14C.	Rehabilitation of rescued child or adolescent
14D.	Compounding of offences
15.	Modified application of certain laws in relation to penalties
16.	Procedure relating to offences
17.	Appointment of Inspectors
17A.	District Magistrate to implement the provisions
17B.	Inspection and monitoring
18.	Power to make rules
19.	Rules and notifications to be laid before Parliament or State legislature
20.	Certain other provisions of law not barred
21.	Power to remove difficulties
22.	Repeal and savings
23.	Repealed
The Schedule	[See section 3A]