(2) If, in view of the nature of the operations carried on 1[ in a factory or class or description of factories or any part of a factory or class or description of factories], it is not possible for the occupier to comply with all or any of the provisions of sub- section (1), the State Government may be order exempt such factory or class or description of factories 2[ [ or part] from any of the provisions of that sub- section and specify alternative methods for keeping the factory in a clean state.