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[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of Bihar - Subsection

Section 42(1) in Bihar Inter-State Migrant Workmen (Regulation of Employment and Conditions of Service) Rules, 1980

(1)Latrines shall be provided in every establishment on the following scale, namely. -
(a)Where females are employed, there shall be at least one latrine for every twenty-five females;
(b)Where males are employed, there shall be at least one latrine for every twenty-five males:
Provided that where the number of males of females exceeds 100, it shall be sufficient if there is one latrine for 25 males or females, as the case may be, up to the first 100, and one for every 50 thereafter.