Section 15(1) in The Rajasthan Shops and Commercial Establishments Act, 1958
(1)For the leave allowed to him under Section 14 an employee shall be paid at a rate equal to the daily average of his total full time earnings for the days on which he worked during the month immediately preceding his leave, exclusive of any over-time and bonus but inclusive of dearness allowances and the cash equivalent of an advantage accruing through the concessional sale to the employees of foodgrains and other articles.
