Section 26 in Bihar Public Irrigation and Drainage Works Rules, 1948
26.
(a)After the register has been prepared and attested, a notice of draft publication of the register in Form H shall be published in one or other of the following manners; by posting it up at the landlord's office in the village, and in the presence of not less than two persons, in some other conspicuous place in the village, or where of the village is uninhabited in the village in which most of the cultivators of the uninhabited village reside.The date fixed for the commencement of draft publication shall not be less than one week from the date of publication of the notice.(d)Draft publication shall be done by keeping the register open for public inspection under the supervision of the Revenue Officer free of charge for a period of one month and at such a place as is specified in the notice.
