(3)where women workers are employed, separate latrine shall be provided for men and women and the number of latrines required to be provided for each shall be calculated separately on the basis of their respective numbers in the manner specified in clauses (1) and (2):Provided that in calculating the number of latrines required under the Rule, any number of workers less than twenty-five or fifty as the case may be, shall be reckoned as twenty-five or fifty.
