Section 131(i) in The Delhi Co-operative Societies Rules, 2007
(i)The Recovery Officer may force upon any stable, cow house, granary, godown, out house or other building and he may also enter any dwelling house the outer door of which may be open and he may break open the door of any room in such dwelling house for the purpose of attaching property belonging to defaulter and lodged therein, provided always that it shall not be lawful for the Recovery Officer to break open or enter any apartment in such dwelling house appropriated for the occupation of women except as hereinafter provided.
