Section 6(2) in The Tamil Nadu Compulsory Labour Act, 1858
(2)Every public notice given under sub-section (1) shall be in writing over the signature of the head of the village, shall contain the names of the persons bound to contribute the labour together with such other particulars as may be necessary to identify them, and the period or periods during which the labour should be contributed, and shall be widely made known in the village by affixing copies thereof in conspicuous public places within the village, or by publishing the same by beat of drum and by any other means that the head of the village may think fit. Every such notice shall also be published by affixture in the notice board of the offices of the Tahsildar or other Revenue Officer under whose orders the notice was given.
