(1)The Manager shall provide each worker who has become entitled to leave during a calendar year with a book in Form No. 15 (hereinafter called the Leave Book) not later than the 31st January of the following calendar year. The leave book shall be the property of the worker and the Manager or his agent shall not demand it except to make entries of the dates or holidays or interruptions in service and shall not kept it for more than a week at a time :Provided that in the case of a worker who is discharged or dismissed from service during the course of the year, i.e., who is covered under Subsection (3) of Section 79 of the Factories Act, 1948, the Manager shall issue an abstract from the 'Register of Leave with Wages' [Form No. 16] within a week from the date of discharge or dismissal, as the case may be.(2)If a worker loses his Leave Book, the Manager shall provide him with another copy on the payment of 15 naye paise and shall complete if from his record.
