Section 6(2) in The Rajasthan State Road Transport Services (Development) Rules, 1965
(2)The said officer shall fix the date, time and place of hearing of objections and issue a general notice in the official Gazette asking the objectors and the General Manager to appear before him in person or through a duly authorised agent and the publication of the notice in the official Gazette shall be deemed to be the personal service on the parties.
