Section 73(1) in Andhra Pradesh Shops and Establishments Act, 1988
(1)Nothing in this Act shall apply to-(a)employees in any establishment in a position of management and having control over the affairs of the establishment, whose average monthly wages exceed sixteen hundred rupees ;(b)establishment under the Central and State Governments, local authorities, the Reserve Bank of India, a railway administration operating any railway as defined in Clause 20 of Article 66 of the Constitution and Cantonment Authorities ;(c)establishment in mines and oil fields ;(d)establishments in bazaars in places where fairs or festivals are held temporarily for a period not exceeding one month at a time.
