Section 23 in Andhra Pradesh Shops and Establishments Act, 1988
23. [ [Substituted by Act No.36 of 2018, dated 14.11.2018.]
No woman employee shall be required or allowed to work in any establishment before 6.00 a.m. and after 8.30 p.m. :Provided that the women employees may be required or allowed to work between 8.30 p.m. and 6.00 a.m., in any establishment in which adequate safety security measures and other safeguards as may be prescribed by the State Government are provided. The safety and security measures shall include provision of shelter, rest rooms, lunch rooms, night creches and ladies toilets, adequate protection of their privacy, dignity, honour and safety, protection from sexual harassment, employment of atleast five (5) women employees together and their transportation between factory premises and the doorstep of their residence;Provided further that the above relaxation shall not be allowed to a woman employee during a period of sixteen (16) weeks before and after her childbirth, of which atleast eight (8) weeks shall be before the expected childbirth, and for such additional period, if any, as specified in the medical certificate stating that it is necessary for the health of the woman employee or her child].
