Section 3(3) in The Protection Of Civil Rights Rules, 1977
(3)The public notice referred to in sub-rule (2) shall be in the local language or languages of the area and the same shall be-(i)published on the notice board in the offices of the District Magistrate, the District Superintendent of Police, the Village Panchayat or Municipal Committee of the area and such other places as the inquiry officer deems fit and at least in one daily newspaper circulating in the area; and(ii)proclaimed in the area by beat of drum or in such other manner as the inquiry officer may think best in the circumstances to bring the contents of the public notice to the notice of the inhabitants of the area.
