Section 19(1) in Maharashtra Factories Rules, 1963
(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.
