- Publication of the notice abovementioned may be lawfully made by affixing one copy of the same at some conspicuous place in every village in which any such land is situate;by depositing another copy thereof to be available for general inspection at any Mal-cutcherry of the estate or tenure in which such land is included, or at any other convenient place in the neighbourhood;and by proclamation as herein next provided.The proclamation shall be made by beat of drum throughout such village, and shall be to the effect that such notice has been so affixed and so deposited that it is open to inspection at the Mal-cutcherry or other convenient place as abovementioned, and that every owner and holder of rent-free land is required to inform himself of the contents of such notice and to pay the amount of the [cess] [Substituted by the Bihar and Orissa Cess (Amendment) Act, 1916 (Bihar and Orissa Act 1 of 1916], for 'cesses'.] due by him accordingly.
