Section 7(2) in The Public Premises (Eviction Of Unauthorised Occupants) Rules, 1971
(2)Where any public premises of which possession is to be taken under the Act is found locked, the estate officer or any other officer duly authorised by him in this behalf may either seal the premises or in the presence of two witnesses break open the locks or open or cause to be opened any door, gate or other barrier and enter the premises:Provided that-
