(3)[ The Certifying Surgeon shall, upon request by the Chief Inspector or an Inspector of Factories carry out such examination and furnish him with such report as he may indicate, for any factory or class or description of factories where-(a)cases of illness have occurred which it is reasonable to believe are due to the nature of the manufacturing process carried on, or other conditions of working prevailing therein, or(b)by reason of any change in the manufacturing process carried on, or in the substance used therein, or by reasons of the adoption of any new manufacturing process or of any new substance for use in a manufacturing process, there is a likelihood of injury to the health of workers employed in that manufacturing process, or(c)young persons are, or are about to be employed in any work, which is likely to cause injury to their health.
