Section 14(1) in U.P. Distillery Industry (Employment of Workmen and Conditions of Service) Standing Orders, 1986
(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.
