Section 17(2) in The Bengal Industrial Employment (Standing Orders) Rules, 1946
(2)If the whole or any part of the leave prayed for is refused or postponed, the fact of such refusal or postponement and the reasons thereof shall be recorded in writing in a register to be maintained for the purpose, and if the workman concerned so desires, a copy of such entry in the register shall be supplied to him by the Manager or the officer authorised by the employer in this behalf.
