Section 320 in The U.P. Co-operative Societies Rules, 1968
320.
When the Sale Officer may have reason to suppose that the property of a judgment-debtor is lodged within a dwelling house the outer-door of which may be shut or within any apartment appropriated to woman, which by custom or usage are considered private, the Sale Officer shall represent the fact to the Officer-in-charge 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 whose presence the Sale Officer may force open the outdoor of such dwelling house, in like manner as he may force open the door of any room within the house, other than the zenana. The Sale Officer may also, in the presence of a Police Officer, after due notice given for the removal of women within a zenana and after furnishing means for their removal in a suitable manner, if they be women who according to the custom or usage, cannot appear in public, enter the zenana apartment for the purpose of attaching the judgment-debtor's property, if any deposited therein but such property if found, shall be immediately removed from such apartments which shall thereafter be left free for occupation as before.
