Section 64(4) in Himachal Pradesh Waqf Rules, 2016
(4)Where any waqf premises of which possession is to be taken under the Act is found locked, the Executive Magistrate may either seal the premises or in the presence of two witnesses break open the lock or open or cause to be opened any door, gate or other barrier and enter the premises:Provided that,-(a)no entry shall be made into or possession taken of a waqf property before sunrise or after sunset;(b)where any waqf premises are forced open, an inventory of the articles found in the premises shall be taken in the presence of two witnesses.
