Section 15(1) in The Rajasthan Municipalities Registration of Electors Order, 1974
(1)The Electoral Registration Officer shall thereafter-(a)prepare a list of amendments to carry out his decisions under clauses 12, 13 and 14 to correct any clerical or printing errors or other inaccuracies subsequently dis covered in the roll; and(b)published the roll together with the list of amendments, by making a complete copy thereof available for inspection and displaying a notice in Form 7 at his office and may also publish it in the office of the concerned Municipality.
