(1)Clause (d) of sub-section (1) of Section 11 of the Act shall not apply to the classes or descriptions of factories or parts of factories specified in the schedule to this rule provided that they are kept in a clean state by washing, sweeping, brushing, dusting, cleaning or other effective means:Provided further that the said clause (d) shall continue to apply-(a)as respects factories or parts of factories specified in Part A of the said Schedule, to work-rooms in which the amount of cubic space allowance for every person employed in the room is less than 500 cubic feet;(b)as respects factories or parts of factories specified in Part B of the said Schedule, to work- rooms in which the amount of cubic space allowed for every person employed in the room is less than 2,500 cubic feet;(c)to engine house, fitting shops, lunch-rooms, canteens, shelters, creches, cloak-rooms and wash-places; and(d)to such parts of walls, sides and tops of passages and staircases as are less than 20 feet above the floor or stair.
