Section 13 in The Orissa Housing Board Rules, 1970
13. Procedure for taking possession.
(1)For the purpose of taking possession of the premises under Section 45 (2), the competent authority or any officer or employee empowered by him in this behalf may enter into the premises at any time except before sunrise or after sunset.(2)The competent authority or any officer or employee empowered by him is this behalf may, for the purpose of entry under Sub-rule (1) break open any lock and take possession of any articles found in the premises in the premises in the presence of witnesses, if the person concerned refuses to take possession of such articles.(3)When the articles are taken possession of under Sub-rule (2) a notice shall be issued to the occupant to receive the said articles after paying such custody charges as the competent authority may fix in each case.(4)If the person to whom a notice is issued under Sub-rule (3) fails to take possession, the competent authority may sell the articles by public auction and hold the proceeds thereof in deposit at the credit of the person concerned.
