Section 4 in The M.P. Manoeuvres, Field Firing and Artillery Practice Rules, 1964
4. Publicity of notices to be issued under sub-section (3) of Section 9.
- Whenever it is the intention of the State Government to issue a notification under sub-section (2) of Section 9 of the Act to authorise the carrying out of field firing and artillery practice throughout a notified area or a part thereof, notice of such intention shall, as required by sub-section (4) of Section 9 of the Act be published in the "Madhya Pradesh Gazette" as early as possible; and immediately after such publication, the Collector shall give wide publicity to the notice throughout the affected area in the manner specified in clauses (d), (e), (f) and (g) of sub-rule (1) of Rule 3 of these rules.
