Section 556 in Rules of the High Court of Judicature for Rajasthan, 1952
556. Advertisement of petition.
(1)The petition shall be advertised twenty-one clear days before the date fixed for the hearing thereof once in the official Gazette and once at least in two newspapers one of which shall be a daily newspaper in Hindi circulating in the locality where the company has its registered office or a principal place of business or assets and liabilities, as the case may be: and in the case of a petition to a District Court empowered under ['section 3(1)] [Companies Act, 1913 repealed by Act No. 1 of 1956. section 3(1) of the old Act is analogous to section 10 of the new Act.] of the Act, also by proclamation affixed upon a conspicuous part of the Court house, unless the Court otherwise directs.(2)The advertisement, shall state the day on which the petition was presented, and name and address of the petitioner and of his Advocate if any, and shall be in the prescribed form.(3)The petitioner or his Advocate shall, not less than three days before the date fixed for the hearing, make and file an affidavit that the directions as to advertisements have been observed. In default of compliance with the directions as to advertisement for the hearing of the petition shall be cancelled and the petition removed from the file. The Judge, if satisfied as to the reasons for such default, shall fix a fresh date for the hearing of the petition and it shall thereupon be advertised in accordance with this rule.
