Section 19(1) in The Rajasthan Soil and Water Conservation Act, 1964
(1)Copies of every draft plan approved or prepared, shall be forwarded to the Inquiry Officer and the Inquiry Officer shall prepare a notice in the prescribed form stating at what place and what time the plan shall be open to inspection by the public free of charge and such other particulars as may be prescribed. The notice shall be published in the prescribed manner. It shall also be published by beat of drum in the village or villages to which the draft plan relates.
