Section 5(2) in The Rajasthan Land Revenue (Allotment of Tube-Well Land) Rules, 1968
(2)The notice shall specify the date and time of auction and shall contain the necessary particulars of the tube well and tube well land to be auctioned and also the terms and conditions of auction. Full details of the tube well and the tube well land can also be obtained by any person from the office of the Collector.
