Section 10 in Dock Workers (Safety, Health and Welfare) Scheme, 1961
10. Latrines and urinals.
(1)In every dock, sufficient latrine and urinal accommodation shall be provided and shall be conveniently situated and accessible to dock workers at all times while they are at work.(2)Separate enclosed accommodation shall be provided for male and female workers wherever female workers are likely to be employed. Such accommodation shall be adequately lighted and ventilated.(3)The floors and internal walls up to a height of at least 90 cm. (3 feet), of the latrines and urinals and the sanitary blocks shall be laid on glazed tiles or otherwise finished to provide a smooth-polished impervious surface.(4)All such accommodation shall be maintained in a clean and sanitary condition at all times. The floors, portions of the walls of sanitary blocks up to a height of 90 cm. (3 feet) so laid or finished as to provide smooth-polished impervious surface and the sanitary pans of latrines and urinals shall be thoroughly swept and cleaned at least once a day with suitable detergents or disinfectants or with both.(5)Every latrine shall be under cover and so partitioned off as to secure privacy, and shall have a proper door and fastenings.(6)The walls, ceiling and partitions of every latrine and urinal shall be whitewashed or colour-washed and the whitewashing or colour-washing shall be repeated at least once in four months :Provided that his sub-paragraph shall not apply to latrines and urinals, the walls, ceilings or partitions of which are laid in glazed tiles or otherwise finished to provide a smooth-polished impervious surface and that they are washed with suitable detergents and disinfectants at least once in four months.(7)Where piped water supply is available a sufficient number of water taps, conveniently accessible shall be provided in or near such latrine accommodation.(8)When piped water supply is not available, provision shall be made to store adequate quantity of water near the latrine.
