Section 6(2) in The Prohibition of Benami Property Transactions Rules, 2016
(2)Where an order referred to in sub-rule (1) has been received by the Authorized Officer in respect of any immovable property, he shall,-(i)forthwith issue notice to the authority of the Central Government or a State Government, as case may be, having jurisdiction for the purposes of registration of such immovable property, intimating about the confiscation of the property;(ii)arrange to place copy of the notice at some conspicuous part of the immovable property for the benefit of general public mentioning clearly therein, in English and in vernacular language, that the property has been confiscated under the Act and vests absolutely in the Central Government;(iii)arrange to make a proclamation for the confiscation of immovable property at some place on or near such property by beat of drum or other customary mode.
