Section 8(7) in U.P. Distillery Industry (Employment of Workmen and Conditions of Service) Standing Orders, 1986
(7)Orders in writing shall be passed by the officer appointed for the purpose on all the applications for leave latest within three days following the receipt of the application, either refusing or sanctioning the leave of absence applied for :Provided that in the case of applications for leave of absence of an urgent nature, orders shall be passed without delay. If the application is refused, the officer shall record his reason for such refusal and if so required by the applicant communicate the reasons to him. The orders passed by the officer shall immediately be communicated to the applicant orally if he is present and in writing when the applicant is not present, provided that the applicant has given his address otherwise the intimation shall be sent at the address available in the records of the Industrial establishment.
