Section 23(2) in The Bengal Industrial Employment (Standing Orders) Rules, 1946
(2)In the event of such stoppage during working hours, the workmen affected shall be notified by notices put upon the notice boards in the departments concerned and at the office of the Manager as soon as practicable, when work will be resumed and whether they are to remain or leave their place of work. The workmen detained shall be entitled to receive wages for the whole of the time during which they are so detained. The workman not detained will receive wages up to the time they are told to leave the establishment. Such wages in the case of piece-rate workers shall be the average daily earnings for the previous month, wherever practicable, reasonable notices shall be given for resumption of normal work.
