Section 3 in The Orissa Seaward Artillery Practice Rules, 1967
3.
Manner of publication-The notice required by Sub-section (2) of Section 3 shall, in addition to the publication in the Orissa Gazette and in the newspaper as required under Clauses (a) and (b) of Sub-section (3) of the said section, be published in the following manner, namely :(i)by beat of drums in the residential portion of the area proposed to be specified in the notification under Sub-section (1) of Section 3;(ii)by affixation of copies of the notice in the language of the locality in each of the offices of Government and local authorities situated in such area including other local offices such as Tahasil Office, Block Development Office, Grama Panchayat office and if there is no such office, by affixation of such copies at important places in such area; and(iii)by giving publicity to the notice at agricultural, religious or other fairs which are being hold in the vicinity of such area during the currency of the notice :Provided that the fact of such beat of drums and affixation shall be verified in writing by the Chairman or Sarpanch of the Grama Panchayat and two other literate inhabitants of the locality.
