Section 16(8) in Bihar Shops & Establishments Act, 1953
(8)[ When earned leave is refused to an employee having to his credit such leave for forty-five days, he shall be entitled, in respect of the period covered by the refusal, to an amount which would have been payable to him as wages for the period in case he had been on leave during that period. The amount payable under this sub-section shall he in addition to the normal wages payable for the period.On an employee receiving the said amount the leave to his credit shall be reduced by the number of days in respect of which such amount is received.] [Inserted by Act 2 of 1975.]
