(1)Clause (d) of sub-section (1) of Section 11 of the Act shall not apply to the class or description of factories or part of factories specified in the Schedule hereto :Provided that they are kept in a clean state by washing, sweeping, brushing, dusting, vaccum-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 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;(iii)to engine houses, fitting shops, lunch-rooms, canteens, shelters creches, clock-rooms, rest rooms and washing places; and(iv)to such parts of walls, sides and tops of passages and staircase as are less than 20 feet above the floor or stair.
