(3)Where is any premises, independent or self-contained, floors or flats are leased to different occupiers for use as separate factories, the owner of the premises shall be liable as if he were the occupier or manager of a factory, for any contravention of the provisions of this Act in respect of—(i)latrines, urinals and washing facilities in so far as the maintenance of the common supply of water for these purposes is concerned;(ii)fencing of machinery and plant belonging to the owner and not specifically entrusted to the custody or user of an occupier;(iii)safe means of access to the floors or flats and maintenance and cleanliness of staircases and common passages;(iv)precautions in case of fire;(v)maintenance of hoists and lifts; and(vi)maintenance of any other common facilities provided in the premises.
