Section 60(5) in Himachal Pradesh Waqf Rules, 2016
(5)(a)While obtaining possession of the property, using such force as may be necessary, as provided in sub-section (5) of section 52, no person executing the Collector's orders, shall enter any dwelling house without giving forty-eight hours' notice to the occupants of the dwelling house;(b)no outer door of any dwelling house shall be broken open unless the occupants of such dwelling house refuse or in any way prevent access thereto;(c)no person executing the Collector's order shall enter any dwelling house after sunset and before sun rise;
