Section 7(3) in The Public Premises (Eviction Of Unauthorised Occupants) Rules, 1971
(3)[ The sealing under sub-section (1) of section 5-C of the Act shall be made in the following manners, namely:-(i)affixing the office seal on outer door or any erection or work of any public premises after all other outlets and inlets to the erection or work or public premises have been properly bolted, locked or encircled with rope, wire or wire-mesh;(ii)where doors and windows have not been fixed to any erection or work or public premises or where the erection or work on public premises is of such a nature that it cannot be encircled with rope, wire or wire-mesh in that case such erection or work or public premises shall be covered by wooden planks, iron or cement sheets and office seal affixed in a manner that no person can enter into or upon the erection or work or public premises without tampering the office seal;(iii)where any erection or work or any public premises is found locked, the lock may be broken or any door, gate or any other barrier caused to be opened in the presence of two witnesses and an inventory of the articles found in the premises shall be prepared in the presence of the two witnesses before affixing the seal in the manner aforesaid.]
