Section 106(1) in Maharashtra Factories Rules, 1963
(1)The manager shall provide each worker who has become entitled to leave during a calender year, with a book in [Form 20] [Substituted by G.N. dated 1.8.2000 published in MGG Part I-L, Extraordinary P. 100] (hereinafter called the Leave Book) not later than the 28th February of the following calendar year. [The Leave Book shall be made out separately for each worker on a thick bound sheet and shall be the property of the worker] [Substituted by G.N. dated 1.8.2000 published in MGG Part I-L, Extraordinary P. 100]; and the manager or his agent shall not demand it except to make relevant entries of dates of holidays or interruptions in service, and shall not keep in for more than a week at a time:Provided that where a worker is discharged or dismissed from service during the course of the year, the manager shall issue an abstract from the 'Register of Leave with Wages' (Form 20) within a week from the date of discharge or dismissal, as the case may be.
