(2)If any such owner, agent or manager—(a)fails to submit within two months a draft of bye-laws after being called upon to do so by the Chief Inspector or Inspector, or(b)submits a draft of bye-laws which is not in the opinion of the Chief Inspector or Inspector sufficient,the Chief Inspector or Inspector may—(i)propose a draft of such bye-laws as appear to him to be sufficient, or(ii)propose such amendments in any draft submitted to him by the owner, agent or manager as will, in his opinion, render it sufficient, and shall send such draft bye-laws or draft amendments to the owner, agent or manager as the case may be, for consideration.
