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State of Andhra Pradesh - Section

Section 20 in Andhra Pradesh Distillery (Manufacture of Indian made Foreign Liquor other than Beer and Wine) Rules, 2006

20. Working conditions of the Distillery.

(1)Except as provided herein the manufactory shall be kept open during the ordinary working hours.
(2)No manufactory shall be open for work on a Sunday or other public holiday except with the sanction of the Commissioner which may be given at least one day in advance.
(3)If the manufactory works on Sunday or other public holiday, Excise Officer shall be present and shall make adequate arrangements for regulating the entry or exist of persons at fixed hours in connection with the working of the manufactory.
(4)Where the manufactory is to be worked at hours other than the ordinary working hours, the licensee may do so only on obtaining permission from the Commissioner. Provided that if the total extra hours to be sanctioned on any day is more than the normal working hours i.e. 8 hours, it shall be sanction with the prior approval of the Government.