Section 15(1) in The Maharashtra 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-five made 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 upto 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, any odd number of employee less than twenty-five or fifty, as the case may be, reckoned as twenty-five or fifty.
