Section 49(1) in Sikkim Shops and Commercial Establishments Act, 1983
(1)Every person employed in any establishment shall be entitled, after twelve months' continuous service, to holidays with wages for a period of twenty days, in the sub sequent period of twelve months. provided that such holidays with wages may be accumulated upto a maximum period of sixty days.Explanation. - For the purpose of this sub-section any continuous period of service proceeding the date on which this Act applies to any establishment shall also count, subject to a maximum period of twelve months.
