Section 1 in Andhra Pradesh Shops and Establishments Act, 1988
1. Short title, extent, commencement and application.
(1)This Act may be called the Andhra Pradesh Shops and Establishments Act, 1988.(2)It extends to the whole of the State of Andhra Pradesh.(3)[It shall come into force on such date as the Government may, by notification, appoint.] [Came into force w.e.f. 1-11-1988, vide G.O.Ms.No. 104, dated 29-10-88](4)It shall apply -(i)in the first instance to all areas in which the Andhra Pradesh Shops and Establishments Act, 1966 was in force immediately before the commencement of this Act;(ii)[ to such other areas in the State on such date as the Government may, by notification, specify.] [From time to time the State Government has been issuing orders extending the application of the Act to various areas. The Government vide G.O.Ms.No. 150, W.D.C.W. & L, dated 27- 10-1992, has extended the application of this Act to the entire State, w.e.f. 27-10-1992. And from the said date the provisions of this Act came into force in the entire State. establishment as the Government may, by notification, declare to be a commercial establishment for the purposes of this Act but does not include a shop;]
