Section 37 in The West Bengal Factories Rules, 1958
37. Design, situation, etc., of latrines.
- The following provisions shall apply to all latrines :(1)The design and the site or situation shall be subject to the approval of the [Public Health Engineering Directorate] [Substituted by Notification No. 340 L.W./L.W/ IR-4/85 dated 2nd April 1986.], West Bengal, and the construction shall be subject to the approval of the Chief Inspector.Application for such approval shall be accompanied by plans in duplicate, showing-(a)the site or situation and immediate surrounding including adjacent buildings and drinking water sources, and(b)the plan, elevation and necessary cross-sections drawn to scale indicating all relevant details.(2)They shall be situated, unless otherwise approved in writing by the Inspector, within the factory precincts and so located that -(a)every worker may have ready access thereto, and(b)no effluvia therefrom can arise within a workroom.(3)They shall not communicate with any workroom except through the open air or through an intervening ventilated space and shall be adequately lighted during working hours.(4)They shall be under cover and so partitioned off as to secure privacy, and shall have proper hinged doors and fastenings:Provided that the Chief Inspector may by order in writing exempt factories existing on the date of commencement of these rules from providing hinged doors and fastenings for those latrines which have been constructed before such commencement.(5)Where workers of both sexes are employed, separate latrines shall be provided for each sex and outside each latrine, at the entrance, there shall be displayed in a conspicuous position. an approved sign or a notice in Hindi or in Devnagri script and Bengali clearly indicating the sex for which the latrine is provided. All latrines intended for females shall be so placed or so screened that the interior shall not be visible even when the door is open, from any place where persons of other sex have to work or pass, and, if the latrines for one sex adjoin those for the other sex the approaches shall be separate and there shall be no common entrance.(6)Where piped water-supply is available a sufficient number of water taps conveniently accessible, shall be provided in or near such latrine accommodation.(7)[ if piped water supply is not available, sufficient quantity of water shall be kept stored in suitable receptacles near the latrines;] [Inserted by W. B. Factories Amendment Rules, 1991]
