Section 5(iii) in The Punjab Requisitioning and Acquisition of Immovable Property Rules, 1954
(iii)where possession is taken in pursuance of the powers conferred by this rule, an inventory of the articles found in the premises shall be made in the presence of two witnesses [or the locality] [Inserted by Punjab Government Notification No. GSR7/P.A.11/53/Amd.(1)/68, dated 3.1.1968.] and such articles shall be stored in safe custody.
