Section 73(2) in Andhra Pradesh Shops and Establishments Act, 1988
(2)Nothing in Section 7 or Section 15, as the case may be, shall apply to-(a)hospitals or other institution for treatment or care of the sick, the infirm, the destitute or the mentally unfit ;(b)such chemists' and druggists' shops as the Government may, by general or special order, specify ;(c)hair-dressing shops, clubs and residential hotels, educational institutions, hostels attached to schools or colleges and establishments maintained in connection with the boarding and lodging of pupils and resident masters ;(d)stalls and refreshment rooms at railway stations, docks wharfs, ports, airports or bus stands ;(e)establishments wholly or principally engaged in the sale of ice or aerated waters;(f)establishments wholly or principally engaged in the sale of funeral requisites ;
