Section 54 in The Orissa Contract Labour (Regulation and Abolition) Rules, 1975
54.
(1)The latrines and urinals shall be conveniently situated and accessible to workers at all times at the establishment.(2)(i)The latrines and urinals shall be adequately lighted and shall be maintained in the clean and sanitary condition at all times.(ii)Latrines and urinals other than those connected with a flush sewage system shall comply the requirements of the public health authorities.
