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

State of Odisha - Subsection

Section 42(1) in The Inter-State Migrant Workmen (Regulation of Employment and Conditions of Service) Orissa 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 or females exceeds one hundred and ninety, it shall be sufficient if there is one latrine for twenty-five males or females, as the case may be, up to the first one hundred and one for every thirty thereafter.