Section 82(2) in The Code of Criminal Procedure, 1973
(2)The proclamation shall be published as follows :-(i)(a)it shall be publicly read in some conspicuous place of the town or village in which such person ordinarily resides;(b)it shall be affixed to some conspicuous part of the house or homestead in which such person ordinarily resides or to some conspicuous place of such town or village;(c)a copy thereof shall be affixed to some conspicuous part of the court-house;(ii)the Court may also, if it thinks fit, direct a copy of the proclamation to be published in a daily newspaper circulating in the place in which such person ordinarily resides.
