Section 14(7) in The Rajasthan Shops and Commercial Establishments Act, 1958
(7)If an employee wants to avail himself of the leave with wages due to him to cover a period of illness, he shall be granted such leave even if the application for leave is not made within the time specified in sub-section (6) and in such a case wages as admissible under Section 16 shall be paid not later than fifteen days.
