Section 15 in U.P. Distillery Industry (Employment of Workmen and Conditions of Service) Standing Orders, 1986
15. Lay off for trade reasons.
- The employer may, at any time, in the event of shortage of orders or for any other trade reasons stop any machine or department wholly or partially for a period not exceeding six days in the aggregate (excluding statutory holidays) in any one calendar month by giving seven days notice or payment in lieu thereof.
