(2) The State Government 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,
(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.