Section 226(1) in Bihar Board's Miscellaneous Rules, 1958
(1)A proclamation shall issue and be affixed at the mufassil Kachahri or residence of the surety, or in a conspicuous place in the village where the land or other property pledged in the bond is situate, in the presence of not less than two respectable residents of the village, and also at the police thana within the jurisdiction of which the property is situate (the receipt of the Inspector or Sub-Inspector in-charge of the thana being obtained through his superiors) calling upon all persons who have claims upon, or who deny the right of the proposed surety to, the property mentioned in the bond (which is to be carefully set forth in the proclamation) to come forward within one month and prefer their claims or objections in respect to it, on failure of which the inadmissibility of any pleas of objection will be pleaded by the revenue authorities in bar of any future claim whensoever preferred. On the expiration of the month, the return evidencing due service of the proclamation as above will be put up, and any claims or objections made will be considered.
