Section 11(3) in The Orissa Agricultural Credit Operations and Miscellaneous Provisions (Banks) Rules, 1976
(3)If ingress to such place cannot be obtained under Sub-rule (2), it shall be lawful, in any case for the official conducting the search or inspection to enter such place and search therein, and in order to affect entrance into such place, stable, cow-shed, granary, godown, out-house or other building, to break open the lock of any door, box, safe, almirah or other receptacle for after notification of Rule (1) where the keys thereto are not available, if a his authority and purpose and demand of admittance duly made he cannot otherwise obtain the admittance :Provided that, if any such place is an apartment in the actual occupancy of a female who, according to custom, does not appear in public, such official shall before entering such apartment give notice to such female that she is at liberty to withdraw and shall afford her reasonable opportunity for withdrawing, and may then break open the apartment and enter it.
