Section 4 in The Orissa Seaward Artillery Practice Rules, 1967
4.
After a notification under Sub-section (2) of Section 3 has been issued the Officer Commanding of the forces engaged in the Seaward Artillery Practice shall intimate in writing to the Collector of the district at least one month in advance, the exact time when the operation will commence and a clear description of the exact locality where the operations will be carried on. He shall also intimate to the nearest port authority concerned so that necessary notice to marines and fishermen may be issued and the port officials notified to warn vessels proceeding towards the area of coast where artillery practices are to be carried out. The locality where the operations will be carried on shall also be indicated by the military authorities by means of marks such as red flags or targets on the ground.
