Section 5 in The M.P. Manoeuvres, Field Firing and Artillery Practice Rules, 1964
5. Publication of general information.
- When taking action under Rules 3 or 4, the Collector shall, in such of the ways described therein as may appear to him desirable give wide publicity to the rights and duties of the general public prescribed in the Act and the rules made thereunder and in particular to the principles governing assessment and payment of compensation, as specified in Schedule I.
