Section 3 in Kumaun and Uttarkhand Zamindari Abolition and Land Reforms Rules, 1965
3. Section 56(2)(c) : Matters relating to taking over of land and interests under Section 11.
(1)The Collector or an officer appointed by him in this behalf, shall not ordinarily enter into any building for the purpose of seizing and taking possession of books, accounts and other documents referred to in Section 11 before sunrise and after sunset.(2)The Collector or the said officer shall allow the occupier of the building or a person nominated by the occupier to watch the search.(3)A receipt for the books, accounts or other documents seized and taken into possession shall be given on the spot immediately after making the search by the person seizing to the person from whose possession they are seized.
