Section 54 in U.P. Building And Other Construction Workers (Regulation Of Employment And Conditions Of Service) Rules, 2009
54. Latrine and urinal : accommodation (Section 33).
- Latrines or urinals, as the case may be required to be provided under Section 33 of the Act shall be of the types as specified below namely :(a)every latrine shall be under cover and so partitioned off as to secure privacy and shall have a proper door and fastenings;(b)sufficient latrine and urinal accommodation of prescribed types shall be provided conveniently situated and accessible to workers at all times while they are at work -(i)where both male and female building workers are employed, there shall be displayed outside each block of latrines or urinals a notice containing therein "For Men Only" or "For Women Only" as the case may be written in the language understood by the majority of such workers;(ii)such notice shall also bear the figure of a man or of a woman, as the case may be.(c)every latrine or urinal shall be conveniently situated and accessible to building workers at all times;(d)every latrine or urinal shall be adequately lighted and shall be maintained in clean and sanitary condition at all times;(e)water shall be provided by means of a tap or otherwise so as to be conveniently accessible in or near every latrine or urinal;(f)every latrine or urinal other than those connected with a flush sewage system shall comply with the requirements of the public health authorities;(g)the walls, ceilings and partitions of every latrine or urinal shall be white washed or colour washed once in every period of four months.
