Section 6 in The Rajasthan Minor Irrigation Works Rules, 1956
6. Publication of notice under section 4.
(1)The notice under section 4 shall be punished in the village or villages concerned by affixing a copy thereof on the Village Chaupal, if any, and by announcing the contents of the notice at a prominent place, and also, if so directed by the Collector, by publishing it by beat of drum.(2)The notice shall be in Form A appended to these rules.(3)The copy of the notice to be served on the owners of land shall he so served in the manner prescribed for the service of summons and processes issued by revenue courts.
