Section 42 in The Inter-State Migrant Workmen (Regulation of Employment and Conditions of Service) Madhya Pradesh Rules, 1981
42. Latrines and urinals.
(1)Latrines shall be provided in every establishments on the following scale, namely :-(a)Where females are employed, there shall be at least one latrine for every 25 females;(b)Where males are employed, there shall be at least one latrine for every 25 males ;Provided that where the number of males or females exceeds 190, it shall be sufficient if there is one latrine for 25 males or females, as the case may be, up to the first 100, and one for every 30 thereafter.(2)Every latrine shall be under cover and so partitioned off as to secure privacy, and shall have a proper door and fastenings.(3)(i)Where workers of both sexes are employed there shall be displayed outside each block of latrine and urinal a notice in the language understood by the majority of the workers "For Men Only', 'For Women Only', as the case may be.(ii)The notice shall also bear the figure of a man or of a women, as the case may be.(4)There shall be at least one urinal for male workers up to fifty and one for female up to fifty employed at a time :Provided that where the number of male or female workmen as the case may be, exceeds 500 it shall be sufficient if there is one urinal for every fifty females up to the first 500 and one for every 100 or part thereof thereafter.(5)The latrines and urinals shall be conveniently situated and access to workers at all times at the establishment.(6)(i)The latrines and urinals shall be adequately lighted and shall be maintained in a clean and sanitary condition at all times.(ii)Latrines and urinals other than those connected with a flush sewage system shall comply with the requirements of the public health authorities.(7)Water shall be provided by the means of tap or otherwise so as to be conveniently accessible in or near the latrines and urinals.
