Section 55 in The Andhra Pradesh Contract Labour (Regulation and Abolition) Rules, 1971
55.
(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 a clean and sanitary condition at all times.(ii)Latrines and urinals other than those connected with a flush sewage system shall comply with the requirements of the public health authorities.
