Section 121(g) in Himachal Pradesh Co-Operative Societies Rules, 1971
(g)It shall be lawful for the sale officer to 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 may break open the door of any room in such dwelling house for the purpose of attaching property belonging to a judgement-debtor and lodged therein, provided always that it shall not be; lawful for him to break open or enter apartment in such dwelling-house appropriate for the Zanana or residence of women, except as hereinafter provided.
