Section 19(2) in The Tamil Nadu Beedi Industrial Premises (Regulation of Conditions of Work) Rules, 1959
(2)In calculating the urinal accommodation required under sub-rule (1), any odd number of employees less than 50 or 100, as the case may be, shall be reckoned as 50 or 100 and the maximum number of persons working in the beedi industrial premises at any time and not the total number of persons employed in the beedi industrial premises, shall be taken into account.
