Section 55 in The U.P. Contract Labour (Regulation Abolition) Rules, 1975
55. Accessibility to latrines and urinals [Sections 18 (b) and 35 (2) (j)].
(1)The latrines and urinals shall be conveniently situated and accessible to workers at all times at the establishments.(2)(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.
