(12)Where in the opinion of the State Government, compliance with any of the provisions of this rule is considered unnecessary or impracticable, the Chief Inspector may, subject to the approval of the State Government, by order in writing, exempt any lifting machine or lifting tackle therefrom, subject to such conditions as may be specified in the said order:Provided that the Chief Inspector may subject to the approval of the State Government, rescind or modify any such order whenever he considers it necessary without assigning any reason.
