(7)If the Certifying Surgeon refuses to grant any person a certificate of fitness, or if he cancels a "Provisional Certificate" of fitness, no fresh application for a certificate for such person shall be entertained until after the lapse of three months from the date of such refusal, unless the Certifying Surgeon otherwise gives permission in writing at the time of refusing to grant the certificate or at the time of cancelling a 'Provisional Certificate':Provided that this sub-rule shall not prevent the immediate granting of a certificate of fitness as a child to a person whose certificate of fitness as an adult has been revoked under clause (c) of sub-rule (6), if in the opinion of the Certifying Surgeon such person is of age and fit to work in a factory as a child.
