Section 5(3) in The Punjab Thur and Sem Lands (Reclamation) Rules, 1967
(3)Every public notice or proclamation shall be issued or made by posting certified copies thereof -(a)at the office of the officer giving or making the same in such manner that such notice that be accessible to the public;(b)at convenient places in the locality or near the residence of the persons affected thereby and by beat of drum or oral proclamation or other customary method.
