Section 19(2) in Maharashtra Factories Rules, 1963
(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 to being kept in a clean state he may by written notice require the occupier to white-wash or colour-wash, 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 factory, unless the Chief Inspector otherwise determines.
