2 ANDHRA PRADESH GAZETTE EXTRAORDINARY [PART IV-Q-
Amendmentof 2 In the Factories Act, 1948 (hereinafter referred to
Conalactsaof @S the principal Act) in its application to the State of
1948. Andhra Pradesh, in section 2, in clause (m),-
(i) insub-clause (i), forthe word “ten”, the word
“twenty"” shall be substituted,
(ii) in sub-clause (ii), for the word “twenty”, the
word “forty” shall be substituted:
ggzgg’gg"f o 3. Inthe principal Act, in section 85, in sub-section (1),
‘ in clause (i), for the word “ten”, the word “twenty” and for
the word “twenty”, the word “forty” shall be substituted
respectively;
Amendment of 4
section 105, In the principal Act, in section 105, for sub-section
(1), the following shall be substituted, namely,-
‘1 No Court shall take cognizance of any
offence under this Act except on a complaint made by
an inspector with the previous sanction in writing by the
State Government.”
Addition of new 5
section 1068. In the principal Act, in Chapter X, after section 106A,
the following new section shall be added, namely :-
106B. (1) The State Government
may, by notification, specify the
offences which are committed for the
first time, for compounding of such
offences.
“Compounding
of offences.
(2) The State Government may empower such
officers or authorities to compound offences specified
under sub-section (1) for such amount as may be
specified which shall not exceed the maximum amount
of fine fixed for the offence; and where the offence is so
compounded ,-
A&UST, 31, 2015 ANDHRA PRADESH GAZETTE EXTRAORDINARY 3
(i) before the institution of the prosecution, the offender
shall not be liable to prosecution, for such offence
and shall, if in custody, be set at liberty.
(i after the institution of the prosecution, the
compounding shall amount to acquittal of the
offender.”
C.S.8.V. DURGA PRASAD,
Secretary to Government,
Law Department.
Printed by the Commissioner of Printing, at A.P. Legislative Assembly
Printing Press, Hyderabad. :
# 05860 No. HSE/49. [Price : Rs. 0.30 Paise]
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INFORMATION
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SOF(HAS Trasd|BSw
THE ANDHRA PRADESH GAZETTE
PART IV-B EXTRAORDINARY
PUBLISHED BY AUTHORITY
No. 13] HYDERABAD, MONDAY, AUGUST 31, 2015.
ANDHRA PRADESH ACTS, ORDINANCES AND
- REGULATIONS Ete.
The following Act of the Andhra Pradesh Legislature which was
reserved by the Governor on the 8" April, 2015 for the consideration
and assent of the President received the assent of the President on the
19" August, 2015 and the said assent is hereby first published on the
31 August, 2015 in the Andhra Pradesh ‘Gazette for general
information :--
ACT NO. 13 OF 2015.
AN ACT FURTHER TO AMEND THE
FACTORIES ACT, 1948, IN ITS APPLICA-
TION TO THE STATE OF ANDHRA
PRADESH
_ Be it enacted by the Andhra Pradesh State
Legislature in the Sixty-sixth Year of the Re-
public of India as follows :-
1. (1) This Act may be called the Factories (Andhra Short title and
Pradesh Amendment) Act, 2015. commencement.
(2) 1t shall come into force on such date as the
State Government may, by notification,
appoint.
A-13 PP