Section 12 in Rules Under the Assam Temperance Act, 1926
12.
The notice of receipt of a valid requisition and the date fixed for the poll shall be published by the aforesaid officer in Form C annexed to these rules as soon as may be and shall be repeated in each issue of the official Gazette up to the date fixed for the poll. The notice shall also be published in any of the newspapers circulated in the area which the officer may select. Where the newspaper is wholly or partly in the vernacular, the notice shall also be in such vernacular. The notice shall also be published in English and the main vernacular of the district (as defined in Rule, 6 above) at the Deputy Commissioner's office or (in the case of Municipality or notified area within a sub-division) at the Sub-divisional Officer's Kutchery, at every police station and every Sub-Deputy Collector's office and at the office of the Municipal Board or of the Town Committee situated within the Municipality or notified area in question. The notice shall also be published by beat of drum within the Municipality or notified area in question. The notice shall also be published by beat of drum within the Municipality or notified area on the day preceding the day fixed for the poll.IV. Rules necessary for the purpose of taking a poll
