Section 11(3) in The Rajasthan Shops and Commercial Establishment Rules, 1959
(3)The copies of the notice shall be affixed at such public places in the area to which the order is proposed to be applied as the Government may deem fit. Copies of the notice shall be sent to the Local Authority in whose jurisdiction such area is situated and to such associations trade unions or other organisations as Government may deem fit. The notice shall also be published in not less than one newspaper having circulation in such area.
