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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Andhra Pradesh - Subsection

Section 31(4) in Andhra Pradesh Brewery Rules, 2006

(4)Where the Brewery is to worked at hours other than the ordinary working hours, the licensee may do so only on obtaining permission from the Commissioner.Provided that if the total extra hours to be sanctioned on any day is more than the normal working hours i.e., eight hours, it shall be sanctioned with the prior approval of the Government.