Section 25(viii) in The Andhra Pradesh Contract Labour (Regulation and Abolition) Rules, 1971
(viii)[ no female contract labour shall be employed by the contractor before 6.00 A.M. or after 7.00 P.M. [Clause(viii) has been added twice. Once by G.O.Ms.No. 42, dated 25-1-1980 and then the subsequent by G.O.Ms.No. 426 LEN & TE (Lab-II), dated 23-6-1981. Apparently it seems that the subsequent clause should be clause (ix).]
