Section 5(3) in Telangana Government Lands and Buildings (Termination of Leases) Act, 1986
(3)Where the demised premises is a building of which possession is to be taken under this Act and the same is found locked, the Estate Officer may either cause the premises sealed or in the presence of two or more witnesses break or cause it to broken open by its door, gate or other barriers and enter the premises:Provided that (a)no entry shall be made into or possession taken of a building before sunrise or after sunset;(b)Where any building is forced open an inventory of the articles found in the premises shall be taken in the presence of two or more witnesses.
