Section 129(1) in The Himachal Pradesh Police Act, 2007
(1)All general directions, regulations, or public notices issued under this Chapter shall be published in the office of the concerned District Magistrate, Sub-Divisional Magistrate, Sub-Divisional Police Officer, Police Station, Panchayats having jurisdiction and in the locality affected thereby, by affixing copies thereof in conspicuous places near to the building, structure, work or place, as the case may be, to which the same specially relates or by advertising the same in such local newspapers, and other media including official websites as may be prescribed by the Director-General of Police by Standing Orders.
