(3)Where women workers are employed, separate urinals shall be provided for men and women workers and the number of urinals required to be provided shall be calculated separately on the basis of their respective numbers in the manner specified in sub-rules (1) and (2):Provided that in calculating the number of urinals required under the rule any odd number of workers less than fifty or hundred as the case may be shall be reckoned as fifty or hundred:Provided further that two feet length of urinal accommodation shall be deemed to be equivalent to one urinal.
