Section 241 in The Orissa Building and Others Construction Workers (Regulation of Employment and Conditions of Service) Rules, 2002
241. Latrine and Urinal accommodation.
- Latrines or urinals, as the case may be, required to be provided under Section 33 of the Act shall be of the types as specified below, namely(a)every latrine shall be under cover and so partitioned off as to secure privacy, and shall have a proper door and fastenings.(b)where both male and female building worker are employed there shall be displayed outside each block of latrines or urinals a notice containing therein "For Men Only" "For Women Only" as the case may be written in the language understood by the majority of such workers;(c)every latrine or urinal shall be conveniently situated and accessible to building workers at all times;(d)every latrine or urinal shall be adequately lighted and shall be maintained in a clean and sanitary condition at all times;(e)every latrine or urinal other than those connected with a flush sewer system shall comply with the requirements of the public health authorities;(f)water shall be provided by means of a top or otherwise so as to be conveniently accessible in or near every latrine or urinal;(g)The walls, ceilings and partitions of every, latrine or urinal shall be white washed or colour washed once in every period of four months.
