Section 27(1) in The Motor Transport Workers Act, 1961
(1)Without prejudice to such holidays as may be prescribed, every motor transport worker who has worked for a period of two hundred and forty days or more in a motor transport undertaking during a calendar year shall be allowed during the subsequent calendar year leave with wages for a number of days calculated at the rate of—(a)if an adult, one day for every twenty days of work performed by him during the previous calendar year; and(b)if an adolescent, one day for every fifteen days of work performed by him during the previous calendar year.
