(1)The Central Government may, if it is of the opinion that it is necessary in the public interest so to do, by general or special order, direct any railway administration—(a)to give special facilities for, or preference to, the carriage of such goods or class of goods consigned by or to the Central Government or the Government of any State or of such other goods or class of goods;(b)to carry any goods or class of goods by such route or routes and at such rates;(c)to restrict or refuse acceptance of such goods or class of goods at or to such station for carriage,as may be specified in the order.
