Section 15 in The Bihar Beedi and Cigar Workers (Conditions of Employment) Rules, 1968
15. Whitewashing and colour-washing of latrines and urinals.
(1)The walls, ceilings and partitions of every latrine and urinal shall be whitewashed or colour-washed and the same shall be repeated at least once in every period of four months.(2)Nothing in sub-rule (1) shall apply in respect of walls and ceilings of and partitions in a latrine or urinal or any portion of such wails, ceilings and partitions which are laid in glazed files or otherwise finished to prove a smooth-polished impervious surface but such walls, ceiling, partitions or portions thereof shall be washed with suitable detergents and disinfectants at least once in every period of four months.(3)The dates on which the whitewashing or colour-washing is carried out under sub-rule (1), as the case may be, or washing with detergents and disinfectants is carried out under sub-rule (2) shall be entered by the employer in the register maintained in Form III.
