Section 35(3) in The Bombay Shops and Establishments Act, 1948
(3)If an employee entitled to leave under sub-section (1) [***] [The word, brackets, figure and letter 'or (1A)' were deleted by Gujarat 1 of 1962, section 12 (iii).] is refused the leave, he may give intimation to the Inspector or any other officer authorised in this behalf by the [State] [This words was substituted for the words 'Provincial' by the Adaptation of Laws Order, 1950.] Government regarding such refusal. The Inspector shall enter such intimation in a register kept in such form as may be prescribed.
