(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 from the date of the notice, sub-rule (1) shall cease to apply to such part of a factory, unless the Chief Inspector otherwise determines.
