Section 49(2) in Sikkim Shops and Commercial Establishments Act, 1983
(2)Every person employed in any establishment shall also be entitled during his first twelve months of continuous service after the commencement of this Act, and during every subsequent twelve months of such service(a)to leave with wages for a period not exceeding 12 days, on the ground of any sickness incurred or accident sustained by him; and "(b)to casual leave with wages for a period not exceeding 12 days on any reasonable ground.
