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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Tamilnadu - Subsection

Section 19(1) in The Tamil Nadu Beedi Industrial Premises (Regulation of Conditions of Work) Rules, 1959

(1)Urinal accommodation shall be provided for the use of employees and shall not be less than [61 centimetres] [Substituted by G. O. Ms. No. 2956, Labour, dated 28th May 1963.] in length for every 50 employees:Provided that where the number of employees employed exceeds 500, it shall be sufficient if there is one urinal for every 50 employees up to the first 500 employed and one for every 100 in excess thereof. Where women are employed, separate urinal accommodation shall be provided for them on the same scale as mentioned above.