Section 19(4) in The Emergency Risks (Goods) Insurance Scheme
(4)As soon as the loss assessor or the person deputed for the purpose has verified the claim and assessed the loss or damage, if any, he shall make a report thereon the Government Agent, who shall after such further verification as he thinks fit to make, forward the report, with his remarks and recommendations to the Government of India in the Ministry of Finance, (Department of Revenue and Insurance.)
