(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.(2)If it appears to the Chief Inspector that any part of a factory to which by virtue of sub-rule (1) any of the provisions of the said clause (d) do not apply, or apply as varied by sub-rule (1) is not being kept in a clean state, he may by written notice require the occupier to white wash or colour wash, wash paint or varnish the same, and in the event of the occupier failing to comply with such requisition, within two months from the date of the notice, sub-rule (1) shall cease to apply to such part of a factory, unless the Chief Inspector otherwise determines.
