- If the Chief Inspector is satisfied in respect of any factory or any process that, owing to the special conditions or special methods of work, or by reasons of the infrequency of the process or for other reasons all or any of the requirements of Rules 138 to 206 are not necessary for the protection of persons employed in any factory or process, he may be order in writing (which he may in his discretion revoke) exempt such factory or process from all or any of the provisions of the said Rules, subject to such conditions as he may be such order prescribe.
