Section 42 in U.P. Inter-State Migrant Workmen (Regulation of Employment and Conditions of Service) Rules, 1983
42. Latrines and urinals.
(1)Latrines shall be provided in every establishment on the following scale, namely :(i)where femals are employed, there shall be at least one latrine for every 25 females; and(ii)where males are employed, there shall be at least one -.trine for every 25 males :Provided that where number of males or females exceeds 190, A shall be sufficient if there is one latrine for 25 males or females, as the case may be, upto 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 laguage understood by the majority of the workers 'For Man Only' or 'For Woman Only', as the case maybe.(ii)The notice shall also bear the figure of a man or of a woman, as the case may be.(4)There shall be at least one urinal for male workers upto fifty and one for female upto fifty employed at a time :Provided that where the number of male or female workmen, as the case may be, exceeds five hundred, it shall be sufficient if there is one urinal for every fifty males or females, as the case may be, upto the first five hundred and one for every 100 or part thereof thereafter.(5)The latrines and urinals shall be conveniently situated and accessible 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 sewerage 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.
