(2)Such provisional order shall cease to be in force—(i)on the expiry of six months from the date on which it is granted; or(ii)on receipt of the orders of the Chief Inspector; or(iii)in any of the cases referred to in clauses (b), (c), (d), (e) and (f) of sub-section (1) of section 13,and on so ceasing to be in force, shall be surrendered to the Inspector.
