(3)Such notice shall state the prescribed particulars and shall require all persons having interest in such waters to appear personally or by agent before the Collector at any time and place therein mentioned (such time not being earlier than thirty days after the date of publication of notice), and to state the nature of the respective interests in the water in respect of which permission is sought and objections, if any. The Collector may in any case, require such statements to be made in writing and signed by the party or his agent.
