Section 19 in Himachal Pradesh Municipal Election Rules, 2015
19. Publication of Electoral roll in draft.
(1)Once the draft electoral roll of a ward is ready, the Electoral Registration Officer shall publish it according to programme issued by the Commission together with a notice in form-3 and make available copies thereof for inspection at official website of his office, and in the offices of the municipality and Tehsil concerned.(2)The notice under sub-rule (1) shall also be given wide publicity through official website newspapers having wide circulation in the area, All India Radio, by beat of drum in the town and by affixing copies of such notice in his office and office of the municipality and the Tehsil concerned and at such other conspicuous place where the public has free access. The notice shall contain the date by which objections or claims may be filed and the authority or authorities to whom they may be presented.
