Section 131(j) in The Delhi Co-operative Societies Rules, 2007
(j)In Case the Recovery Officer has reason to suppose that the property of a defaulter is lodged within a dwelling house and the outer door is closed, or within any apartment appropriated to women which, by the usage of the country are considered private, the Recovery Officer shall represent the fact to the officer-incharge of the nearest police station. On such representation, the officer-in-charge of the said station shall send a Police Officer to the spot in the presence of whom the Recovery Officer may force open the outer door of such dwelling house in like manner as he may break open the door of any other room within the house. The Recovery Officer may also in the presence of the Police Officer, after due notice given for the removal of women and, after furnishing means for their removal in suitable manner (if they be women of rank who according to the customs of the country cannot appear in public) enter the rooms for the purpose of distraining the property of the defaulter, if any, deposited therein but such property, if found, shall be immediately removed from such rooms, thereafter they shall be left free-to the former occupants.
