Section 35(1A) in The Bombay Shops and Establishments Act, 1948
(1A)[ Every employee who has accumulated leave shall, when he goes on leave for a period of not less than twenty-one days, be entitled to surrender, out of the balance of leave remaining to his credit on the commencement of his leave, any period of leave, not exceeding twenty-one day; and such employee shall, for the period of leave so surrendered by him, be entitled to payment of wages as if the leave so surrendered had been allowed to him under sub-section (1):Provided that no employee shall be entitled to surrender leave under this sub-section more than once in any period of two years.
