Section 4(10) in The Haryana Municipal Common Lands (Regulation) Rules, 1976
(10)The publicity to auction lease shall be given at least fifteen days before the date of auction by specifying the description of land, the date, time and place fixed for the auction :-(a)through any local Hindi newspaper and where the auction of stone [,] [Haryana Government Gazette Part III, dated 14.6.1971, Page 565.] quarries, bajri or other minor minerals etc., is to be held also through an English newspaper;(b)by posting a copy of the auction notice on notice-board of the offices of the Deputy Commissioner, Sub-Divisional Officer (Civil), Committee and at the other conspicuous places; and(c)by the beat of drum.
