(2)Whenever the Commissioner causes an analysis of an article mentioned in section 24A to be made under sub-section (1) or gives notice thereunder , he may require the person who is the manufacture thereof or who is known or believed to have imported or obtained such articles not to sell, distribute or otherwise deal with such article, or to remove it from any place without the previous permission of the Commissioner , for any period not exceeding three months from the date of such requisition or till the result of the analysis is known and communicated to him in writing by the Commissioner whichever is earlier, or as the case may be, till such manufacturer or other person satisfies the Commissioner that the article corresponds to the description and limitations provided in section 58A ; and thereupon such manufacturer or person shall comply with such requisition during the said period.
