Section 19(2) in Himachal Pradesh Municipal Election Rules, 2015
(2)The notice under sub-rule (1) shall also be given wide publicity through official website newspapers having wide circulation in the area, All India Radio, by beat of drum in the town and by affixing copies of such notice in his office and office of the municipality and the Tehsil concerned and at such other conspicuous place where the public has free access. The notice shall contain the date by which objections or claims may be filed and the authority or authorities to whom they may be presented.
