Section 42(1) in U.P. Inter-State Migrant Workmen (Regulation of Employment and Conditions of Service) Rules, 1983
(1)Latrines shall be provided in every establishment on the following scale, namely :(i)where femals are employed, there shall be at least one latrine for every 25 females; and(ii)where males are employed, there shall be at least one -.trine for every 25 males :Provided that where number of males or females exceeds 190, A shall be sufficient if there is one latrine for 25 males or females, as the case may be, upto the first 100 and one for every 30 thereafter.
