Section 243 in Bihar Building and Other Construction Workers (Regulation of Employment and Conditions of Service) Rules, 2005
243. Latrine and urinal accommodation.
- Latrines or urinals, as the case may be, required to be provided under section 33 of the Act shall be of the types as specified below, namely-(a)every latrine shall be under cover and so partitioned-off as to secure privacy, and shall have a proper door and fastening;(b)(i)where both male and female building workers are employed, there shall be displayed outside each block of latrines or urinals a notice containing therein "For Men Only" or "For Women only" as the case may be, written in the language understood by the majority of such workers;(ii)such notice shall also bear the figure of a man or of a women, as the case may be.(c)every latrine or urinal shall be conveniently situated and accessible to building workers at all times;(d)every latrine or urinal shall be adequately lighted and shall be maintained in a clean and sanitary condition at all times;(e)every latrine or urinal other than those connected with a flush sewage system shall comply with the requirements of the public health authorities;(f)water shall be provided by means of a tap or otherwise so as to be conveniently accessible in or near every latrine or urinal;(g)the wall, ceilings and partitions of every latrine or urinal; shall be white washed or colour washed once in every period of four months;(h)there shall be at least one latrine for every 25 female workers and one latrine for every 25 male worker. Same scale will be followed in case of urinals.
