Section 64(3) in Himachal Pradesh Waqf Rules, 2016
(3)If any obstruction is offered, or in the opinion of the Executive Magistrate is likely to be offered-(a)to the removal of encroachment taking possession of any waqf property; or(b)to the sealing of erection of work of the waqf premises, under the Act, the Executive Magistrate may take such police assistance as may be necessary.
