Section 96(3) in The Haryana Canal and Drainage Rules, 1976
(3)Every public notice or proclamation shall be issued or made by posting certified copies thereof :-(a)at the office of the officer giving or making the same in such manner that such notice shall be assessible to the public;(b)at convenient places in the locality or near the residence of the persons affected thereby, and by beat of drum or oral proclamation or other customary method.
