(5)any factory not being a factory governed by the provisions of the [Factories Act, 1934] [See now the Factories Act (63 of 1948).] (XXV of 1934), workshop or workplace, which is not provided with sufficient means of ventilation or in which sufficient ventilation is not maintained, or which is not kept clean or not kept free from noxious effluvia, or which is so overcrowded while work is carried on as to be prejudicial to the health of those employed therein;
