Section 13(4) in The Gujarat Agricultural Pests and Diseases Act, 1980
(4)A proclamation-under sub-section (1) shall be published by the beat of drum in the town or village and by affixing copy thereof in chawdi, chora or in some other public building or place in the town or village, as the case may be, and the statement in writing by the Collector or officer making the proclamation to the effect that the proclamation was duly published on a specified day, shall be conclusive evidence that the requirements of this section have been complied with and that the proclamation was published on such day.
