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The Child Labour (Prohibition and Regulation) Act, 1986 PART A OCCUPATIONS Any occupation connected with – (1) Transport of passengers, goods or mails by railway; (2) Cinder picking, clearing of an ash pit or building operation in the railway premises; (3) Work in a catering establishment at a railway station, involving the movement of a vendor or any other employee of the establishment from one platform to another or into or out of a moving train; (4) Work relating to the construction of a railway station or with any other work where such work is done in close proximity to or between the railway lines; (5) A port authority within the limits of any port. (6) Work relating to selling of crackers and fireworks in shops with temporary licences. (7) Abattoirs/slaughter Houses.    |
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