Section 26(2) in The Kerala Minimum Wages Rules, 1958
(2)In the cases of interruption brought about by tempest, fire, rain, break down of machinery, epidemic, civil commotion or other natural causes beyond the control of the employer, the employee who has already started work for the day shall be paid wages at half the minimum rates of wages fixed for a normal working day if the interruption occurs at any time before the interval for mid day rest. If the interruption occurs after the interval for mid day rest he shall be paid wages for a full normal working day.
