Section 49A in The Calcutta Suburban Police Act, 1866
49A. Public notice how to be given.—
Any public notice required to be given under any of the provisions of this Act shall be in writing, shall be signed by the Commissioner of Police, and shall be published, in the locality to be affected thereby, by affixing copies thereof in conspicuous public places, or by proclaiming the same with beat of drum or by advertising the same in such local newspapers, English or vernacular, as the Commissioner of Police may deem fit, or by any two or more of these means and by any other means he may think suitable.
