Section 6 in Assam Land (Requisition and Acquisition) Rules, 1964
6.
Breaking open of locks on requisitioned property. Where the possession of the requisitioned property is not handed over in compliance with an order issued under subsection (1) of Section 4 of the Act, and or the premises are found locked, the collector or any other person authorised by it in writing in this behalf may break open the lock in the presence of the witnesses and take possession of the property :Provided that :(i)before any such action is taken, the competent authority shall satisfy itself that the order under sub-section (1) of Section 4 has been duly served on the party concerned and that the party is evading compliance with the order;(ii)the powers under this rule shall not be exercised at any time after sun set or before sunrise; and(iii)where possession is taken in persuance of the powers conferred by the rule, an inventory of the articles found in the premises shall be made in the presence of two witnesses and such articles should be stored in safe custody -
