Section 17(8) in The Bihar Child Labour (Prohibition and Regulation) Rules, 1995
(8)Latrines and Urinals. - In every establishment, where children are permitted to work under the Act, shall have provisions of sanitary type latrines and urinals and shall have arrangement of its cleaning every day and the supply of light and water, thereto.For a group of every 25 children employed, there shall be one latrine and one urinal.
