(4)If the goods specified in any statement to be exhibited under sub-section (3) include essential commodities, the railway servant preparing the statement shall, as soon as may be after the preparation of such statement, forward a copy thereof to—(a)the representative of the Central Government nominated by that Government in this behalf;(b)the representative of the State Government nominated by that Government in this behalf; and(c)the District Magistrate within the local limits of whose jurisdiction the railway station is situated.
