(2)If work in any factory, workshop or workplace existing at the time when the notification under Section 94 comes into force or any offensive trade carried on by any person at such time ceases to be carried on for a continuous period of not less than one year, the resumption of work in such factory, workshop, or workplace or of such offensive trade, as the case may be, shall, unless the Government otherwise orders, deemed to be absolutely prohibited under clause (a) of sub-section (1) :Provided that where the period exceeds six months but does not extend to one year, work in such factory, workshop or workplace or the offensive trade, as the case may be, shall not be resumed without the written permission of the Health Officer unless the Government otherwise orders.
