Section 3(2) in The Bihar Industrial Establishments (National and Festival Holidays and Casual Leave) Rules, 1979
(2)Each employer of an industrial establishment shall at the beginning of each calendar year or within 60 days from the date of commencement of work in the case of new industrial establishment, display a notice asking his employees to indicate their choice in respect of 4 festival holidays out of the list of festival holidays mentioned in the schedule under sub-section (1) (b) of Section 3 of the Act.
