Section 16(6) in Bihar Shops & Establishments Act, 1953
(6)An employee may at any time apply in writing to the employer, not less than fifteen days before the date on which he wishes his leave to begin, to take all the leave or any portion thereof allowable to him during that calendar year under sub-section (1) or subsection (3), as the case may be:Provided that the number of installments in which the leave is proposed to be taken shall not exceed three.
