Section 12(1) in The Tamil Nadu Beedi Industrial Premises (Regulation of Conditions of Work) Act, 1958
(1)In every beedi industrial premises, sufficient latrine and urinal accommodation of prescribed types shall be provided conveniently situated and accessible to employees at all times while they are in the beedi industrial premises:Provided that it shall not be necessary to provide for separate urinals in the beedi industrial premises where less than fifty persons are employed or where the latrines are connected to any water borne sewage system.
