Section 3(1) in The Rajasthan Lands Special Irrigation Charges Rules, 1954
(1)Any proposal of Government to levy of Betterment Charges or acreage rate on lands included in any irrigation scheme or any other matter requiring publicity under this Act, shall be published in the Rajasthan Gazette and certified copies thereof shall be posted:-(a)at the offices of the Collector and Divisional Canal Officer concerned,(b)at conspicuous places in the locality affected such as Tehsil and Thanas, etc., situated in such locality:
