Section 14 in Tamil Nadu Handloom Workers (Conditions of Employment and Miscellaneous Provisions) Act, 1981
14. Latrines and urinals.
(1)In every industrial premises, sufficient latrine and urinal accommodation of such types as may be prescribed, shall be provided and shall be so conveniently situated as may be easily accessible to all the employees at all time while they are in the industrial premises.(2)Separate enclosed accommodation shall be provided for male and female employees.(3)All such accommodation shall be maintained in a clean and sanitary condition at all times.
