Section 6(3) in Uttarakhand Ground Water (Regulation and Control of Development and Management) Act, 2016
(3)Every such notification shall, in addition to its publication in the Official Gazette, be published in not less than one daily regional language newspaper having wide circulation in the State, and also be served in such manner as the Government may think fit and all or any of the following modes may be followed in effecting such service, namely -(a)by affixing a copy of the notification to some conspicuous part of the offices of the village Panchayats located in the said area;(b)by proclaiming by beat or drum or by means of loudspeakers the contents of the notification in the said area;(c)in such other manner as may be prescribed.
