Section 3 in U.P. Zamindari Abolition and Land Reforms Rules, 1952
3. Proceedings in connection with taking over charge of estates (Section 26(2)(d)).
(a)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 25 before sunrise and after sunset.(b)The Collector or the officer making the search shall allow the occupier of the building or a person nominated by the occupier to watch the search.(c)A receipt for the hooks, accounts or other documents seized and taken possession of shall be given [on the spot immediately after making the search] [Inserted by Notification No. 7996/I-A-1282-1952, dated 08.10.1952.] by the person seizing to the person from whose possession they are seized.
