Section 4(4) in The Bihar Industrial Establishments (National and Festival Holidays and Casual Leave) Rules, 1979
(4)In case leave has been refused the employee will be allowed to avail the leave before the end of the calendar year:Provided that no employee shall be entitled to casual leave in continuation to annual leave with wages granted under Section 79 of the Factories Act, 1948 (63 of 1948) and Section 30 of the Plantation Labour Act, 1951 (69 of 1951).
