Section 7(1) in The Rajasthan Land Revenue (Allotment and Conversion of Land for Saline Areas) Rules, 1970
(1)Where the [General Manager District Industries Centre] considers that applications may be invited for allotment of vacant salt plots, he shall call applications for allotment of plots in the open area for salt, manufacturing one lease-hold basis by publishing a notification in Form I in the Official Gazette which may also be published in any newspaper which in the opinion of the [General Manager District Industries Centre] [Substituted by No. 6(25) Revenue/6/92/2. G.S.R.129, Dated 4-1-97, published in Rajpatra part IV(ga) Extra, dated 27-1-1997, p. 237(11), w.e.f.27-1-1997.] has a sufficiently vide circulation so as to ensure vide publicity.
