Section 5 in The Rajasthan Land Revenue (Allotment of Tube-Well Land) Rules, 1968
5. Issue of Notice of Allotment of auction.
(1)Whenever, it is proposed to allot any tube-well and the tube-well land, the Collector shall issue a notice of the auction.(2)The notice shall specify the date and time of auction and shall contain the necessary particulars of the tube well and tube well land to be auctioned and also the terms and conditions of auction. Full details of the tube well and the tube well land can also be obtained by any person from the office of the Collector.(3)Copies of the notice shall be affixed on the notice boards of the offices of Collector, Tehsildar and Gram Panchayat concerned and also affixed at or near the tube-well land at a convenient place or at some other conspicuous public place in the locality. The notice shall further be published in such news papers as the Collector may decide.
