Section 19 in The Tamil Nadu Beedi Industrial Premises (Regulation of Conditions of Work) Rules, 1959
19. Urinal accommodation.
(1)Urinal accommodation shall be provided for the use of employees and shall not be less than [61 centimetres] [Substituted by G. O. Ms. No. 2956, Labour, dated 28th May 1963.] in length for every 50 employees:Provided that where the number of employees employed exceeds 500, it shall be sufficient if there is one urinal for every 50 employees up to the first 500 employed and one for every 100 in excess thereof. Where women are employed, separate urinal accommodation shall be provided for them on the same scale as mentioned above.(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.
