Section 8(10) in U.P. Distillery Industry (Employment of Workmen and Conditions of Service) Standing Orders, 1986
(10)In the event of a workman applying for an extension of the period of his leave, he shall make an application in writing before the expiry of the sanctioned leave and shall immediately on receipt of such application be informed in writing at the address given whether the extension of leave applied for has been sanctioned, and if so for what period.A certificate of posting granted by the post office shall be deemed to be sufficient proof of a reply having been sent:Provided that the application for the extension of leave shall be made by the workman sufficiently in advance preferably by a telegram or registered post.
