Section 7(2) in U.P. Distillery Industry (Employment of Workmen and Conditions of Service) Standing Orders, 1986
(2)Any workman, who after presentation of his ticket, card or token is found absent from his place of work during working hours without valid permission or without any sufficient reason, shall be liable to be treated as absent.If, however, he is so absent from the premises of the Industrial establishment during working hours without permission, he shall be liable to be treated as absent for the whole day, in case his absence occurs before the recess period and for half a day in case his absence occurs after the recess period.
