Section 3 in Darjeeling and Kurseong Municipal (Porters) Act, 1883
3. Publication of order. - The Commissioners shall, within fifteen days of such publication, cause a copy of the order to be deposited in the office of the Commissioners, and a copy shall be posted up in a conspicuous position at such office, and in such other places as the Commissioners may direct;
and a public proclamation of such order shall be made throughout such municipality by beat of drum.
