(1)Clause (d) of sub- section (1) of section 11 of the Act shall not apply to the class or description of the 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 respect factories or parts of factories specified in Part A of the said Schedule, to work-rooms in which amount of cubic space allowed for every person employed in the room is less than 15 cu. metres;(ii)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 15 cu. metres;(iii)to engine-houses, fitting-shops, lunch-rooms, canteens, shelters, creches, cloak rooms, rest rooms and wash-places; and(iv)to such parts of walls, sides and tops of passages and staircases as are less than six metres above the floor 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 to 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 factory, unless the Chief Inspector otherwise determines.
