Section 56 in The Orissa Public Demands Recovery Act, 1962
56. Entry into dwelling-house.
(1)No person executing any warrant of arrest issued under this Act, or any process issued under this Act directing or authorising the attachment of movable property, shall enter any dwelling-house after sunset or before sunrise.(2)No outer door of a dwelling-house shall be broken open unless the dwelling-house or a portion thereof is in the occupancy of the certificate-debtor and he or any other occupant of the house refuses or in any way prevents access thereto; but, when the person executing any such warrant or other process has duly gained access to any dwelling-house he may break open the door of any room and enter, if he has reason to believe that entering into the room is necessary in order to enable him to execute the process.(3)Where a room in a dwelling-house is in the actual occupancy of a woman who, according to the customs to the country does not appear in public, the person executing the process shall give notice to her that she is at liberty to withdraw; and after allowing reasonable time for her to withdraw and giving her reasonable time for her to withdraw and giving her reasonable facility for withdrawing, he may enter such room for the attachment of property he may at the same time use every precaution, consistent with this section, to prevent its clandestine removal.
