Section 3 in The Punjab Betterment Charges and Acreage Rates Rules, 1955
3. Mode of publications.
- Any proposal by Government to levy Betterment Charges on lands included in any irrigation scheme or any other matter requiring publicity under the Act, shall be published in the official Gazette and certified copies and translations thereof in Hindi, Gurmukhi, or Urdu shall be posted :-(a)at the offices of the Deputy Commissioner and the Divisional Canal Officer concerned;(b)at conspicuous places in the locality affected by the proposal, such as Tehsils and Thanas, etc.and by beat of drum or oral proclamation or other customary methods.
