Section 4 in The Bihar Government Premises (Rent, Recovery and Eviction) Rules, 1957
4. Procedure for taking possession of Government premises.
- (i) The competent authority may, for the purposes of evicting any person from any Government premises under the Act, use or cause to be used such force and take or cause to be taken such other steps (including obtaining the assistance of the police) as may, in its opinion, be reasonably necessary for the said purpose.(2)Where any Government premises of which possession is to be taken under the Act are found locked, the competent authority or any other person authorised by it in writing in this behalf, may break open the lock in the presence of two witnesses and enter the premises:Provided that-(i)no Government premises shall be entered in pursuance of the powers conferred by this rule after sunset or before sunrise; and(ii)where Government premises are entered into in pursuance of the powers conferred by sub-rule (2), an inventory of the articles found in the premises shall be made in the presence of two witnesses and such articles shall be stored in safe custody.
