Section 12 in The Tamil Nadu Beedi Industrial Premises (Regulation of Conditions of Work) Act, 1958
12. Latrines and urinals.
(1)In every beedi industrial premises, sufficient latrine and urinal accommodation of prescribed types shall be provided conveniently situated and accessible to employees at all times while they are in the beedi industrial premises:Provided that it shall not be necessary to provide for separate urinals in the beedi industrial premises where less than fifty persons are employed or where the latrines are connected to any water borne sewage system.(2)The Government may prescribe the number of latrines and urinals to be provided in any beedi industrial premises in proportion to the number of male and female employees ordinarily employed therein and provide for such further matters in respect of sanitation in the beedi industrial premises including the obligation of employees in this regard, as they consider necessary in the interest of the health of the employees employed therein.
