Section 4 in The U.P. Government Estates Thekedari Abolition Rules, 1960
4. [Sections 6 and 18 (2) (C)].
(a)The Collector or an officer appointed by him in this behalf, shall not ordinarily enter into any building for the purpose of seizing and taking possession of books, accounts and other documents referred to in Section 6 before sunrise and after sunset.(b)The Collector or the officer making the search shall allow the occupier of the building or a person nominated by the occupier to watch the search.(c)A receipt for the books, accounts or other documents seized and taken into possession shall be given on the spot immediately after making the search, by the person seizing, to the person from whose possession they are seized.
