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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Andhra Pradesh - Subsection

Section 20(6) in Andhra Pradesh Distillery (Manufacture of Spirits) Rules, 2006

(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.