Section 6 in Rajasthan Public Premises (Eviction of Unauthorised Occupants) Rules, 1966
6. Manner of taking possession of public premises
(1)If any obstruction is offered or is in the opinion of the estate officer likely to be offered, to the taking possession of any public premises under the Act, the estate officer, or any other officer duly authorised by him in this behalf, may obtain necessary police assistance.(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 either seal the public premises or, in the presence of two witnesses, break open the locks or open or cause, to be opened any door, gate or other barrier, and enter the premises :Provided that :(i)No entry shall be made into, or possession taken of public premises before sunrise or after sunset;(ii)where any public premises is forced open an inventory of the articles found in the premises shall be [prepared] [Deleted by Notification No, F.6(19) G.A./A/64, dated . 4.5.68 (Published in Rajasthan Gazette, Part 4-C, ordinary, dated .16.5.68).] in the presence of two witnesses.
