Section 6(10) in The Punjab Village Common Lands (Regulation) Rules, 1964
(10)(1) The publicity to lease auction programme shall be given fifteen days before the date of auction, by specifying the description of land, the date, time and place fixed for auction of lease :-(a)[ through any vernacular newspaper with wide circulation as approved by the Government and where the auction of stone quarries, bajri or other minor mineral etc. is to be held, also through an English newspaper with wide circulation, as approved by the Government] [Substituted by Punjab Notification No. GSR 19/PA/18/61/section 15/Amendment(5)74 dated 4.2.1974.].(b)by pasting a copy of auction notice on outer door of the panchayat ghar, village patwarkhana, office of Panchayat Samiti and Zila Parishad at other some conspicuous places of shamilat deh or of the estate in which the shamilat deh is situated, and(c)by beat of drum within the Sabha area.
