Section 21(2) in The Beedi and Cigar Workers (Conditions of Employment) Act, 1966
(2)Notwithstanding anything contained in sub-section (1), an employee employed in the said premises for wetting of beedi or tobacco leaves on the day on which it remains closed in pursuance of sub-section (1), shall be allowed a substituted holiday on one of the three days immediately before or after the said day.
