Section 6(2) in The Punjab Public Premises and Land (Eviction and Rent Recovery) Rules, 1974
(2)Where any public premises of which possession is to be taken under the Act is found locked, the Collector or any [ - ] [See Punjab Legislative Supplementary Part III, dated 6.10.1976.] officer duly authorised by him in this behalf may either seal the premises or in the presence of two [independent] [See Punjab Legislative Supplementary Part III, dated 6.10.1976.] witnesses break open the locks or open or cause to be opened any door, gate or other barrier and enter the premises :Provided that -
