Section 64(1) in Andhra Pradesh Shops and Establishments Act, 1988
(1)No Court shall take cognizance of a complaint against an employer under sub-section (2) of Section 61 relating to deductions from the wages or delay in payment of wages or service compensation payable under this Act to an employee, unless an application in respect of facts constituting the offence has been presented under Section 51 and has been granted wholly or in part and the authority empowered under the latter section or the appellate authority granting such applications has sanctioned the making of the complaint.
