(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, vacuum-cleaning 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 work-rooms in which the amount of cubic space allowed for every person employed in the room is less than 500 cubic feet;(ii)as respects factories or part of factories specified in Part 'B' of' the said schedule, to word-rooms in which the amount of cubic space allowed for every person employed in the room is less than 2,500 cubic feet;(iii)to engine houses, fitting shops, lunch-rooms, canteens, shelters, creches, cloak-rooms, rest-rooms and washplaces; and(iv)to such parts of walls, sides and tops of passages and staircases as are less than 20 feet above the floor or stairs.
