Section 18 in The Contract Labour (Regulation and Abolition) Act, 1970
18. Other facilities.—
It shall be the duty of every contractor employing contract labour in connection with the work of an establishment to which this Act applies, to provide and maintain-(a)a sufficient supply of wholesome drinking water for the contract labour at convenient places;(b)a sufficient number of latrines and urinals of the prescribed types so situated as to be convenient and accessible to the contract labour in the establishment; and(c)washing facilities.
