(1)Clause (d) of sub-section (1) of Section 11 of the Act shall not apply to the classes or descriptions of factories or parts of factories specified in the schedule to this rule provided that they are kept in a clean state by washing, sweeping, brushing, dusting, cleaning or other effective means:Provided further that the said clause (d) shall continue to apply-(a)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 allowance for every person employed in the room is less than 500 cubic feet;(b)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;(c)to engine house, fitting shops, lunch-rooms, canteens, shelters, creches, cloak-rooms and wash-places; and(d)to such parts of walls, sides and tops of passages and staircases as are less than 20 feet above the floor or stair.(2)The record of dates on which white-washing, colour-washing, varnishing, etc., are carried out shall be entered in a register maintained in Form No. 8.(3)If it appears to the Chief Inspector that any part of a factory to which, by virtue of this rule, any of the provisions in clause (d) of sub-section (1) of Section 11 of the Act do not apply, or apply as varied by this rule, is not being kept in a clean state, he may, by a written notice, require the occupier to white-wash or colour-wash, wash, paint or varnish the same. In the event of the occupier failing to comply with such notice within two months from the date of the notice, this rule shall cease to apply to such part of a factory unless and until the Chief of Inspector otherwise determines.
