Section 15 in The Punjab Relief of Indebtedness (Deposit in Court) Rules, 1935
15. Publication of Notices in Newspapers. - (i) Boards are required to report to Government the full particulars in regard to the newspapers to which they send notices in Forms I and II appended to the Punjab Debt Conciliation Rules, 1935, for publication :-
(a)the name of the paper and the language in which it is published;(b)the place where it is published;(c)the name of the proprietor with his full address;(d)the name of the editor with his full address;(e)whether the paper is on the approval list of Government;(f)if on the approved list, whether the paper has any appreciable local circulation.(ii)In the event of any subsequent change in the above particulars, the Chairman of the Board should inform Government immediately.
