(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 clear 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 [14 cubic metres] [Substituted by No. 1, dated 24.3.1979.]:(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 [70 cubic metres] [Substituted by No. 1, dated 24.3.1979.];(iii)to engine houses, fitting shops, lunch-room canteens, shelters, creches, cloak-rooms, rest-rooms, and wash places: and(iv)to such parts of walls, sides and tops of passages and stair-cases as are less than [6 metres] [Substituted by No. 1. dated 24.3.1979.] 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 form the date of the notice, sub-rule (1) shall cease to apply to such part of a factory, unless the Chief Inspector otherwise determines.
