Section 8(2) in The Orissa Public Premises (Eviction of Unauthorised Occupants) Rules, 1988
(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 in the presence of two witnesses either seal the locks or break open the locks or open or cause to be opened any door, gate or other barrier and enter into the premises -Provided that-(a)no entry shall be made into or possession taken of a public premises before sunrise or after sunset;(b)where possession is taken forcibly an inventory of the articles found in the premises shall be taken in the presence of two witnesses.
