- Every public notice given under this Act or the rules or the regulations made thereunder, shall be in writing under the signature of the Chief Officer of the Municipality or any other officer of Municipality, authorised in this behalf by the Chief Officer and shall be widely made known in the locality to be affected thereby by affixing copies thereof in conspicuous public places within such locality or by publishing the same by beat of drum or by advertisement in local newspapers or by any two or more of these means and by any other means that the Chief Officer may think fit.
