48. Certain latrines and urinals to be connected to sewerage system.
(1)When any general system of underground sewerage with an assured water supply for any particular locality is provided in a municipality, all latrines and urinals of factory situated in such locality shall, if the factory is situated within 100 feet of an existing sewer, be connected with that sewerage system.(2)No worker shall make use of any other place within the factory as latrine or urinal, other than the latrine and the urinal accommodation provided under these rules,(3)The design and the site or situation of latrines and urinals accommodation shall be subject to the approval of the Director of Public Health and the construction shall be subject to the approval of the Chief Inspector.(4)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 rise within a workroom.
