.-(1) On the surface at every mine adequate latrine and urinal accommodation shall be provided at conveniently accessible places separately for the use of males and females employed in the mine.(2)The scale of latrine accommodation shall be at least one seat for every 50 males and at least one seat for every 50 females employed at any one time:Provided that where sanitary latrines are maintained in bathing places, the number of latrines to be provided under this rule may include such sanitary latrines.Note.-In calculating latrine accommodation, any fraction less than 50 shall be reckoned as 50.
