Section 127A(2)(b) in The Representation Of The People Act, 1951.
(b) unless, within a reasonable time after the printing of the document, one copy of the declaration is sent by the printer, together with one copy of the document,-
(i) where it is printed in the capital of the State, to the Chief Electoral Officer; and
(ii) in any other case, to the district magistrate of the district in which it is printed,