Section 84(2) in Bharatiya Nagarik Suraksha Sanhita, 2023
(2) The proclamation shall be published as follows:-(i) (a) it shall be publicly read in some conspicuous place of the town or village in which such person ordinarily resides;(b) it 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;(c) a copy thereof shall be affixed to some conspicuous part of the Court-house;(ii) the Court may also, if it thinks fit, direct a copy of the proclamation to be published in a daily newspaper circulating in the place in which such person ordinarily resides.
