Section 14 in U.P. Distillery Industry (Employment of Workmen and Conditions of Service) Standing Orders, 1986
14. Laying off owing to closure due to fire, breakdown of machinery, failure of power etc.
(1)The employer may at any time in the event of fire, catastrophe, breakdown of machinery or stoppage of the power supply, epidemic, civil commotion or any other cause, whether of like nature or not, beyond the control of the employer, stop any machine or machines or department or departments, wholly or partially for any period or periods by giving prior notice of two days. If no notice of two days has been given, the employers shall pay wages in lieu of such notice.(2)In the event of stoppage during the working hours the workmen affected shall be notified by notice put on the notice board in the department concerned and at the office of the Manager as soon as practicable, when work shall be resumed, and whether they are to remain or to leave their place of work. The workmen shall not be required to remain in the Industrial establishment for more than two hours after the commencement of the stoppage. If the period of detention exceeds two hours the workmen so detained shall be entitled to receive full wage for the whole day, if they are detained as a result of the stoppage, whenever practicable, reasonable notice shall be given of resumption of normal work and a copy of the same notice may be delivered to the secretary to the Union. If any workman is laid off under the provisions of this clause subject to the provisions of the U. P. Industrial Disputes Act, 1947 (U. P. Act No. XXVIII of 1947), the employer shall pay to the workman at least fifty per cent wages for the period he is laid off for any reason whatsoever.
