Section 3 in The M.P. Manoeuvres, Field Firing and Artillery Practice Rules, 1964
3. Publicity of notice to be issued under sub-section (1) of Section 2 of the Act.
- Wherever it is the intention of the State Government to notify an area for the execution of military manoeuvres under sub-section (1) of Section 2 of the Act, notice of such intention shall, as required by sub-section (3) of Section 2 be published in "Madhya Pradesh Gazette" at least three months in advance of the notification, and immediately after such publication the Collector shall give wide publicity to the notice throughout the affected area in the manner prescribed below :(a)by publication, in the news papers in circulation in the area in the language commonly understood by the people of the area;(b)by beat of drum in such place or places in or near the area as the Collector may direct;(c)by affixation of copies of the notice in the language of the locality in all prominent or public places in or near the area such as Courts, police stations, post offices and other public buildings;(d)by sending copies of the notice to selected unofficial bodies and associations with a view to enlisting their co-operation in making the contents of such notice known to the people of the area;(e)by distributing copies of the notice at agricultural, religious or other lairs, at public markets and at social and political assemblies held in the affected area or in the vicinity thereof during the currency of the notice;(f)by instructing the officials, who may be visiting the area at the time to emphasize the main features of the notice to as many people as possible in the area; and(g)in any other manner which the Collector may consider necessary.
