Section 23(2) in Mizoram (Land Revenue) Rules, 2013
(2)Where any Government land or of which possession is to be taken under the Act, wherein the land in question is found barricaded preventing access to the land or premises, the District Collector or Settlement Officer or Assistant Settlement Officer or any other Officers duly authorized by the Government in this behalf may either seal the gate in the presence of two witnesses or break open the locks or cause to open gate or other barrier and enter the premises.Provided that no entry shall be made into, or possession taken of the Government lands before sunrise or after sunset.
