(1)All general directions, regulations, and public notices issued under this Chapter shall be published by posting notices in the office of the District/Sub-Divisional Magistrate, at the local area as well as in the locality affected, by affixing copies in conspicuous places near the building or place to which the notice specially relates, or by announcing it by public announcement system available or by advertising in local newspapers and other media, or by any other means as the Superintendent of Police may deem fit :Provided that the Superintendent of Police may, on being satisfied that it is in public interest to bring any regulation into force with immediate effect, make such direction or regulation without previous publication.
