(2)If the Board of Inspection defers his decision under sub-rule (1) above and supplies the owner of the vehicle or his agent with a list of defects in Form-C.F.X, and if thereafter the vehicle is not produced before the same Board of Inspection for further examination within a period of two moths (or such longer period as may have been specified by the Board of Inspection in the form CFX), the certificate of fitness, if it is not already expired, shall be deemed to be cancelled with effect from the date when it was suspended.
