Section 19 in The Rajasthan Soil and Water Conservation Act, 1964
19. Publication of draft plan.
(1)Copies of every draft plan approved or prepared, shall be forwarded to the Inquiry Officer and the Inquiry Officer shall prepare a notice in the prescribed form stating at what place and what time the plan shall be open to inspection by the public free of charge and such other particulars as may be prescribed. The notice shall be published in the prescribed manner. It shall also be published by beat of drum in the village or villages to which the draft plan relates.(2)A copy of the draft plan prepared by the District Committee under section 16 shall be sent to the Panchayat Samiti of the block in which the work is to be carried out. The Samiti shall consider the plan in a meeting to be called for the purpose and may, within thirty days of the receipt of the draft plan, make such objections or suggestions in writing to the Inquiry Officer as it may deem necessary.(3)On publication of the notice under sub-section (1), any person likely to be affected by the plan may, within thirty days from the date of publication by beat of drum, make objections in writing to the Inquiry Officer.
