Section 14(3) in The Bihar Private Forest Act, 1947
(3)The Collector shall also cause a copy of the notification to be affixed in a conspicuous place in every town and village, the revenue survey area of which contains any part of the forest comprised in the notification and shall further cause the purport of the notification to be published by beat of drum in such of the above town and villages as the Collector may deem necessary:Provided that no proceeding under this section shall be called in question on the ground of non-service of a copy of the notification issued under sub-section (2), unless, it is also shown that a copy of the notification was not affixed and the purport thereof was not published in the manner laid down in sub-section (3).]
