Section 13(4) in The U.P. Dookan Aur Vanijya Adhisthan Adhiniyam, 1962
(4)The remuneration due to an employee in lieu of unavailed period of leave, and the wages earned by him shall be paid-(a)where the termination of his employment is by or on behalf of employer, before the expiry of the second working day after such termination; and(b)where the termination of his employment is by the employee, on or before the next pay day.
