(1)Clause (d) of sub-section (1) of section 11 of the Act shall not apply to the class or description of factories or parts of factories specified in the Schedule hereto:Provided that they are kept in a clean state by washing, sweeping, brushing, dusting, vacuumcleaning or other effective means:Provided further that the said clause (d) shall continue to apply -(i)as respects factories or parts of factories specified in Part A of the said Schedule to workroom in which the amount of cubic space allowed for every person employed in the room is less than [14 cubic metre] [Substituted for '500 cubic feet' by SRO No. 1149/2001, dated 28/12/2001.];(ii)as respects factories or parts of factories specified in Part B of the said Schedule to workroom in which the amount of cubic space allowed for every person employed in the room is less than [70 cubic metre] [Substituted for '2500 cubic feet' by SRO No. 1149/2001, dated 28/12/2001.];(iii)to engine houses, fitting shops, lunch rooms, canteens, shelters, creches, clock- rooms, rest-rooms and wash places ; and(iv)to such parts of walls, sides and tops of passages and staircases as are less than [6 metre] [Substituted for '20 feet' by SRO No. 1149/2001, dated 28/12/2001.]; above the floor or stair.
