Section 6(1) in Rajasthan Habitual Offenders Rules, 1955
(1)At least 10 days before the date fixed for appearance, the notice in from No. 3 shall be affixed on the notice board of the office of the District Magistrate [or any officer appointed by him in this behalf] issuing the same, and in a conspicuous place at every police station or out post in whose area the habitual offender resides. The contents thereof shall be proclaimed by beat of drum in the town or village in which the habitual offender resides.
