Section 1(2) in Andhra Pradesh Industrial Facilitation Council (Arbitration) Rules, 1999
(2)They shall apply to all disputes under the Interest on delayed payments to Small Scale and Ancillary Industrial Undertakings Act 1993 (Act 32 of 1993) which may be referred for arbitration and conciliation under sub-section(2) of section 6 of the said Act and to all Industry Facilitation Councils established in the State of Andhra Pradesh by notification under section 7A of the said Act.
