Section 11(1) in The U.P. Dookan Aur Vanijya Adhisthan Adhiniyam, 1962
(1)When earned leave is refused to an employee having to his credit such leave for 45 days, he shall be entitled, in respect of the period covered by the refusal, to an amount which would have been payable to him as wages for the period in case he had been on leave during that period.
