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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of West Bengal - Subsection

Section 36(1) in The West Bengal Factories Rules, 1958

(1)Latrine accommodation shall be provided in every factory on the following scale-
(a)Where females are employed, there shall be at least one latrine for every 25 females;
(b)Where males are employed, there shall be at least one latrine for every 25 males; provided that, where the number of males employed exceeds 100, it shall be sufficient if there is one latrine for every 25 males up to first 100, and one for every 50 above that.
In calculating the number of latrines required under this rule any odd number of workers less than 25 or 50 as the case may be shall be reckoned as 25 or 50.The number of workers in a factory for whom septic tank latrine accommodation shall be deemed to be adequate shall be (a) the maximum number of daily users as approved by [Public Health Engineering Directorate] [Substituted by Notification No. 340 L.W./L.W/ IR-4/85 dated 2nd April 1986. ], West Bengal, under clause (1) of rule 38, or (b) the number of workers provided for on the scale specified in sub-rule (1) whichever is less; and where the number so calculated is less than the total number of workers employed accommodation provided by way of septic tank latrines shall not be deemed to be sufficient within the meaning of section 19.