Section 170(1) in The U.P. Municipalities Act, 1916
(1)It shall be lawful for a municipal officer to whom a warrant issued under Section 169 is addressed, to break open, at any time between sunrise and sunset any outer or inner door or window of a building, in order to make the distress directed in the warrant, in the following circumstances and not otherwise, -(a)if the warrant contains a special order authorizing him in this behalf, and(b)if he has reasonable grounds for believing that the building contains property which is liable to seizure under the warrant, and(c)if, after notifying his authority and purpose and duly demanding admittance, he cannot otherwise obtain admittance.
