Section 7(1) in U.P. Distillery Industry (Employment of Workmen and Conditions of Service) Standing Orders, 1986
(1)Every workman shall be at work at the time fixed and notified by a notice pasted on the notice board. Any workman attending late shall be liable to be marked absent:Provided that no workman shall be left out who is late for not more than ten minutes of the starting time :Provided further that if a workman is late on more than three occasions in a month, he shall be marked absent for one full day.
