(G)If there is an ambulance room in a factory according to rule 65, the Chief Inspector of Factories may grant exemption from certain requirements of rule 64 to that factory by a written order subject to the condition that in place of necessary facilities as required under rule 64, such other facilities may be given or such other arrangement may be made which he thinks fit. This exemption may be granted for a prescribed period and may be revoked or cancelled at any time by a written order by the Chief Inspector of Factories served on the occupier of the factory.
