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State of Uttar Pradesh - Section

Section 54 in The U.P. Contract Labour (Regulation Abolition) Rules, 1975

54. Number of urinals [Sections 18 (b) and 35 (2) (j)].

- There shall be at least one urinal for male workers up to 50 and one for female workers up to 50 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 50 males or females up to the first 500 and one for every 100 or part thereof thereafter.