Section 46 in Tripura Contract Labour (Regulation and Abolition) Rules 1978
46.
(1)The latrines and urinals shall be conveniently situated and accessible to workers at all times at the establishment.(2)(i)The latrines and the urinals shall be adequately lighted and shall be maintained in a dean and in a sanitary condition at all times.(ii)Latrines and urinals other than those connected with a flush sewage system shall comply with the requirements of the public health authorities.
