Section 20 in Andhra Pradesh Distillery (Manufacture of Spirits) Rules, 2006
20. Working conditions of the distillery.
(1)Except as provided herein the distillery shall be kept open during the ordinary working hours.(2)The licensee shall not close the distillery for more than three days in any month, exclusive of Sundays and holidays, without the prior permission of the Commissioner concerned.(3)If the licensee intends to close the distillery for a period of 15 days or more at a time, he shall give notice in writing to the Commissioner concerned duly indicating the reasons, such notice shall not be less than 15 days prior to the date from which it is intended to be closed.(4)No distillery shall be open for work on a Sunday or other public holiday except with the sanction of the Commissioner which may be given either generally or obtained specially at least one day in advance.(5)If the distillery works on Sunday or other public holiday. Distillery Officer shall be present in the distillery and shall make adequate arrangements for regulating the entry or exit of persons in connection with the working of the distillery.(6)Where the distillery is required to work occasionally during hours other than the ordinary working hours, the licensee shall have to obtain necessary permission from the distillery Officer. If night work is occasional, the licensee shall obtain necessary permission from the distillery Officer four hours before the ordinary closing hours of the day.(7)If the licensee requires stopping work of any still on technical ground, he may do so with the permission of the distillery Officer.
