15. Advertisement of application and contents thereof .-(1) The applicant shall, within fourteen days from the submission of the application under rule 11, publish notice of his application by public advertisement and such advertisement shall publish such particulars as the State Government may specify.
(2)The advertisement shall be headed by a short title corresponding to that given at the head of the draft license and shall give the addresses of the offices at which, under rule 12, copies of maps therein referred to may be inspected and the copies of draft license perused or purchased and shall state that every local authority, company or person, desirous of making any representation with reference to the application to the State Government, may do so by letter addressed to such officer as the State Government may designate in this behalf, within three months of the date of issue of the first advertisement.(3)The advertisement shall be inserted by the applicant in at least two successive issues of such newspapers as the State Government, having regard to its circulation among persons likely to be interested, may direct, and in the absence of any such direction, in at least two successive issues of any newspaper published within the proposed area of supply or if there is no such newspaper, in any newspaper published within the State.(4)The applicant shall send a copy of each of the two successive issues of the newspaper containing the advertisement to such officer as the State Government may designate in this behalf as soon as the second issue has appeared and the State Government shall publish the advertisement at least once in the Official Gazette within six weeks from the date of the first advertisement published under sub-rule (3):Provided that any failure or delay on the part of the State Government in publishing the advertisement shall not of itself preclude the grant of a license.
