Section 15 in The Tamil Nadu Beedi Industrial Premises (Regulation of Conditions of Work) Rules, 1959
15. Latrine accommodation.
(1)Latrine accommodation shall be provided in every beedi industrial premises at the rate of one latrine sea t for every 20 male employees, provided that where the number of male employees exceeds 100, it shall be sufficient if there is one latrine seat for every 20 male employees up to the first 100, and one for every 50 in excess thereof. In calculating the number of seats required under this sub-rule, any odd number of employees less than 20 or 50, as the case may be, shall be reckoned as 20 or 50 and the maximum number of male employees working in the beedi industrial premises at any time and not the total number employed in the beedi industrial premises, shall be taken into account.(2)Where female employees are employed, separate latrine accommodation shall be provided for them in the same scale as for male employees specified in sub-rule (1).
