Section 87(2) in The Code of Criminal Procedure, 1989 (1933 A. D.)
(2)The proclamation shall be published as follows :-(a)it shall be publicly read in some conspicuous place of the town or village in which such person ordinarily resides ;(b)sit shall be affixed to some conspicuous part of the house or homestead in which such person ordinarily resides or to some conspicuous place of such town or village ; and(c)a copy thereof shall be affixed to some conspicuous part of the court-house.
