(1)The Manager shall provide each worker who has become entitled to leave during a calendar year, with a book in Form No.16 (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 of holidays or interruptions in service, and shall not keep in 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 comes under sub-section (3) of section 79 of the Factories Act, 1948, the Manager shall issue an abstract from the "Register of Leave with Wages" (Form No.15) within a week from the date of discharge or dismissal as the case may be].
