(2)All factories :-(a)covered under sub-clause (i) of clause (m) of Section 2 of the Act but employing less than fifty workers;(b)covered under sub-clause (ii) of the said clause (m) but employing less than one hundred workers;shall be exempted from the requirements of sub-rule (1) :Provided that the factories specified in clauses (a) and (b) above are not covered in First Schedule under clause (cb) of Section 2 of the Act and are not carrying out processes or operations declared to be dangerous under Section 87 of the Act.
