Section 4(b) in The Karnataka Treasure Trove Act, 1962
(b)he shall publish a notification in the prescribed manner specifying the nature, amount and approximate value of the treasure and the date on which and the place at which such treasure was found and requiring all persons claiming the treasure, or any part thereof, to appear personally or by agent before the Deputy Commissioner at such time and place on such day as shall be specified in such notification, such day not being earlier than four months, or later than six months, after the date of publication of such notification;
