(3)Notwithstanding the provision's specified in the schedules annexed to this rule, the Inspector may by issue of order in writing to the manager or occupier or both, direct them to carry out such measures and within such time as may be specified in such order with a view to removing conditions dangerous to the health and safety of the workers, or to suspend any process where such process constitutes, in the opinion of the Inspector on the basis of his findings, an imminent danger of poisoning or toxicity or a major hazard.
