(2)The [State Government] [Substituted for the word 'Provincial Government' by A.L.O., 1950.] shall permit, at such intervals of time as it may fix, the interests affected by any notification issued under sub-section (1) to make representations urging the' cancellation or variation of the notification on the following grounds, namely:-(a)that the railways are not giving reasonable facilities or are king unfair, advantage of the action of the State Government under this section; or(b)that conditions have changed since the publication of the notification; or(c)that the special needs of a particular industry or locality require to be considered afresh.
