Section 54 in The Andhra Pradesh Contract Labour (Regulation and Abolition) Rules, 1971
54.
There shall be at least one urinal for male workers upto fifty and one for female workers upto fifty employed at a time.Provided that where the number of male or female workmen, as the case may be, exceeds 500 it shall be sufficient if there is one urinal for every 50 males or females upto the first 500 and one for every 100 or part thereof thereafter.
