Section 51 in West Bengal Contract Labour (Regulation and Abolition) Rules, 1972
51. Latrines and urinals.
Latrines shall be provided in . every establishment coming within the scope of the Act on the following scale, namely(a)where females are employed, there shall be at least one latrine for every 20 females ;(b)where males are employed, there shall be at least one latrine for every 20 males :Provided that where the number of males or females exceeds 100, it shall be sufficient if there is one latrine for every 20 males or females, as the case may be, up to the first 100, and one for every 30 thereafter.
