Section 19 in Andhra Pradesh Shops and Establishments Act, 1988
19. Holidays.
(1)Every employee in any establishment shall be allowed in each week a holiday of one whole day:Provided that, nothing in this sub-section shall apply to any employee whose total period of employment in the week, including any days spent on authorised leave is less than six days.(2)The Government may, by notification, require in respect of any specified class of establishments that every employee therein shall be allowed in each week an additional holiday on one half-day commencing at such hour in the afternoon as may be fixed by the Government.(3)The Government may, for the purposes of sub-section(2) fix different hours for different classes of establishments or for different areas or for different times of the year.(4)No deduction shall be made from the wages of any employee in an establishment on account of any day or part of a day on which a holiday has been allowed in accordance with this section and if such employee is employed on the basis that he would not ordinarily receive wages for such day or part of a day, he shall nonetheless be paid for such day or part of a day the wages he would have drawn, had the holiday not been allowed on that day or part of a day.(5)It shall not be lawful for the employee to call an employee at or for the employee to go to, his establishment or any other place for any work in connection with the business of his establishment on any day or part of a day on which a holiday has been allowed in accordance with this section.
