Vaibhav Sooryavanshi’s rise in Indian cricket has sparked legal questions. Indian law bans employment of children under 14, while adolescents aged 14 to 18 may work only under strict, non‑hazardous conditions. Sports are an exception, regulated through limited hours, safety norms, parental consent, and education continuity, with added safeguards under BCCI rules. The issue is not age, but protection. Being young is not illegal. Being exploited is.
