Section 10(2) in The M.P. Manoeuvres, Field Firing and Artillery Practice Rules, 1964
(2)The Collector shall by beat of drum make known to the inhabitants of the area affected the time and dates during which manoeuvres or field firing and artillery practice shall take place. In the case of field firing and artillery practice, he shall similarly publish the areas declared to be the danger zones under sub-section (2) of Section 10 of the Act. He shall also cause publication by beat of drum of the provisions of the appropriate penal sections of the Act so that there may be no interference in the carrying out of the manoeuvres or the practice.
