(2)If it appears to the Chief Inspector that any part of a factory, to which by virtue of Sub-rule (1), any of the provisions of the said Clause (d) do not apply, or apply as varied by Sub-rule (1), is not being kept in a clean state, he may by written notice require the occupier to whitewash or colourwash, wash-paint or varnish the same, and in the event of the occupier failing to comply with such requisition within two months from the date of the notice, Sub-rule (1) shall cease to apply to such part of a factory, unless the Chief Inspector otherwise determines.
