Section 3(5) in The Delhi Municipal Corporation (Sealing Of Un-Authorised Construction) Rules, 1986
(5)The person, Municipal Officer or other municipal employee as referred to in sub-rule (1), may seal the outer door or the opening of the building in which the unauthorised construction has been or is being made or unauthorised construction after ensuring that other outlets and inlets of the premises or unauthorised construction have been properly locked, bolted or encircled with wire rope or wire-mesh or any other material and where such premises or unauthorised construction cannot be enclosed with wire, rope or wire-mesh or any other material or has no boundary walls making the sealing thereof difficult, the person, municipal officer or other municipal employee, as aforesaid, shall be authorised to take or adopt any other means including the posting of any person for watch and ward purposes with a view to ensure the same against tempering or interfering in a manner that no person can enter into or open the premises or unauthorised construction without breaking or removing the seal affixed under sub-rule (1).
