Section 64(3) in Andhra Pradesh Shops and Establishments Act, 1988
(3)No Court shall take cognizance of a complaint against any person for an offence under S. 61, other than the offence referred to in sub-section (1) or for a contravention of any rule made under S. 71, except on a complaint made by or with the previous sanction in writing of an Inspector under this Act within six months from the date on which the offence or contravention is alleged to have been committed.
