Section 12 in The Rajasthan Beedi and Cigar Workers (Conditions of Employment) Rules, 1969
12. Latrines.
(1)Latrine accommodation shall be provided in every industrial premise (other than industrial premises where less than twenty persons are employed or where the latrines are connected to water borne sewage system) at the rate of one latrine seat for every twenty male employees:Provided that where the number of such male employees exceeds hundred, it shall be sufficient if there is one latrine seat for every twenty five male employees upto the first hundred and one seat for every fifty in excess thereof.Explanation. - In calculating the number of seats required in accordance with the provisions of this sub-rule, any odd number of employees less than twenty, twenty five or fifty, as the case may be, shall be reckoned as twenty five or fifty.(2)Where female employees are employed on any industrial premises, separate latrine accommodation shall be provided for them in accordance with the same scale as the scale for male employees specified in sub-rule (1).(3)Every latrine shall be under cover and every seal in the latrine shall be so partitioned of as to secure privacy and each partition shall have a private door and fastenings.(4)Where employees of both sexes are employed on any industrial premises there shall be displayed outside each latrine block thereon a notice in the language understood by the majority of the employees reading for men only or as the case may be, 'for women only' and such notice shall also bear the picture of a man or a woman as the case may be.
