Section 15 in The Maharashtra Beedi and Cigar Workers (Conditions of Employment) Rules, 1968
15. Latrines.
(1)Latrine accommodation shall be provided in every industrial premises at the rate of one latrine seat for every twenty-five made 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 employee less than twenty-five or fifty, as the case may be, reckoned as twenty-five or fifty.(2)Where female employees are employed in any industrial premises, separate latrine accommodation shall be provided for them in accordance with the same scale as the scale for male employees specified in sub-rule (1).(3)Every latrine shall be under cover and every seat in the latrine shall be so partitioned off as to secure privacy and each partition shall have a private door and fastenings.(4)Where employees of both sexes are employed on any industrial premises, there shall be displayed outside each latrine block thereon a notice in the languages, understood by the majority of the employees reading "For men only" or, as the case may be, "For women only" and such notice shall also bear the picture of a man or a women, as the case may be.
