Section 31 in The Maharashtra Beedi and Cigar Workers (Conditions of Employment) Rules, 1968
31. Leave Book.
(1)The employer shall provide each employee (including a home-worker) with a book in Form IV or Form VII, as the case may be (hereinafter referred to as the Leave Book).(2)The Leave Book shall be the property of the employee and the employer shall not demand it except for making entries therein and shall not keep it for more than a week time.(3)If an employee loses his Leave Book, the employer shall provide him with a duplicate copy on payment of ten paise, within 15 days and shall complete it from his record.
