Section 359(2) in Jammu and Kashmir Municipal Corporation Act, 2000
(2)Before making any entry into any such place or opening or causing to be opened any such door, gate or other barrier the Commissioner, or the person authorized or empowered in this behalf, shall call upon two or more respectable inhabitants of the locality in which the place to be entered into is situate, to witness the entry or opening and may issue an order in writing to them or any of them so to do.
