Section 51 in Punjab Contract Labour (Regulation and Abolition) Rules, 1973
51. Latrines and Urinals.
- Latrines shall be provided in every establishment to which the Act applies on the following scale, namely:-(a)where females are employed, there shall be at least one latrine for every 25 females or a part thereof;(b)where males are employed, there shall be at least one latrine for every 25 males or a part thereof;Provided that where the number of males or females exceeds 100, it shall be sufficient if there is one latrine for every 25 males or females, as the case may be, up to the first 100, and one for every 50 thereafter.
