Section 64(5) in Himachal Pradesh Waqf Rules, 2016
(5)The sealing under sub-rule (4) shall be made in the following manner namely:-(a)affixing the office seal on outer door or any erection or work of any waqf premises after all other outlets and inlets to the erection or work of waqf premises have been properly bolted, locked or encircled with rope, wire or wire mesh;(b)where doors and windows have not been fixed to any erection or work of waqf premises or where the erection of work on waqf premises is of such a nature that it cannot be encircled with rope, wire or wire mesh, in that case such erection or work of waqf premises shall be covered by wooden planks, iron or cement sheets and office seal affixed in a manner that no person can enter into or upon the erection or work of waqf premises without tampering with the office seal; and(c)where any erection or work or any waqf premises is found locked,the lock may be broken or any door, gate or any other barrier caused to be opened in the presence of witnesses and an inventory of the articles found in the premises shall be prepared in the presence of the two witnesses before affixing the seal in the manner aforesaid.
