Section 27(9) in The Rajasthan Minimum Wages Rules, 1959
(9)In the case of interruption brought about by tempest, fire, rain, breakdown of machinery, epidemic, civil commotion or other natural causes beyond the control of 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 after the interval for mid-day rest, he shall be paid wages for a full normal working day.
