Section 42 in Bihar Inter-State Migrant Workmen (Regulation of Employment and Conditions of Service) Rules, 1980
42. Latrines and urinals.
(1)Latrines shall be provided in every establishment on the following scale, namely. -(a)Where females are employed, there shall be at least one latrine for every twenty-five females;(b)Where males are employed, there shall be at least one latrine for every twenty-five males:Provided that where the number of males of females exceeds 100, it shall be sufficient if there is one latrine for 25 males or females, as the case may be, up to the first 100, and one for every 50 thereafter.(2)Every latrine shall be under covered and so partitioned off as to secure privacy, and shall have a proper door and fastenings.(3)(i)Where workmen of both sexes are employed there shall be displayed outside each block of latrines and urinal and notice in the language understood by the majority of the workers reading 'For Men only' or 'For Women only', as the case may be.(ii)The notice shall also bear the figure of a man or of a women as the case may be.(4)There shall be at least one urinal for male workers up to fifty and one for female workers upto fifty employed at a time:Provide 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 fifty males or females up to the first 500 and one for every hundred or part thereof thereafter.(5)The latrines and urinals shall be conveniently situated and accessible to workers at all times at the establishment.(6)(i)The latrines and urinals shall be adequately lighted and shall be maintained in a clean and sanitary condition at all times.(ii)Latrines and urinals other than those connected with a flush sewage system shall comply with the requirements of public health authorities.(7)Water shall be provided by the means of tap or otherwise so as to be conveniently accessible in or near the latrine and urinals.
