80. Process regarding affixing guidance and public notices.
(1)All the general guidelines, regulations or public notices issued under this chapter hall be published, by affixing a copy thereof at the office of the District Magistrate, Sub-Divisional, Divisional/Regional offices, office of the Panchayat, and displaying at a distinctive place in building and places connected therewith or by making a declaration of the notice by beating drums or by giving advertisements thereof in the newspaper and other media or through other means as the Superintendent of Police deems fit, shall be published.Provided that the Superintendent of Police on being satisfied that it is in the public interest to implement any regulation with immediate affect such a direction and regulation may be formulated without prior publication.(2)If any instruction or regulation formulated under this section is related to any case in connection to which there is a provision in any corporation or other town or local authority on public health or any law or rule or sub-rule relating to facility or security of the area. Such a regulation shall be subject to such law, rule or sub-rule.
