Section 12(1) in The Rajasthan Beedi and Cigar Workers (Conditions of Employment) Rules, 1969
(1)Latrine accommodation shall be provided in every industrial premise (other than industrial premises where less than twenty persons are employed or where the latrines are connected to water borne sewage system) at the rate of one latrine seat for every twenty male employees:Provided that where the number of such male employees exceeds hundred, it shall be sufficient if there is one latrine seat for every twenty five male employees upto the first hundred and one seat for every fifty in excess thereof.Explanation. - In calculating the number of seats required in accordance with the provisions of this sub-rule, any odd number of employees less than twenty, twenty five or fifty, as the case may be, shall be reckoned as twenty five or fifty.
