Section 12(1) in The Bihar Beedi and Cigar Workers (Conditions of Employment) Rules, 1968
(1)Latrine accommodation shall be provided in every industrial premises at the rate of one latrine seat for every twenty male employees :Provided that where the number of such male employees exceeds hundred, it shall be sufficient if there is one latrine seat for every twenty-five male employees up to the first hundred and one seat for every fifty in excess thereof.Explanation. - In calculating the number of seats required in accordance with the provisions of this sub-rule, and odd number of employees less than twenty, twenty-five or fifty as the case may be, shall be reckoned as twenty, twenty-five or fifty.
