Section 115(3) in Tamil Nadu Co-operative Societies Rules, 1988
(3)When possession of any building or enclosure is to be delivered and the person in possession, being bound by the decision, award or order, does not afford free access, the Registrar or the Sales Officer empowered by him, with a warrant for delivery in Form No. 40, may, after giving reasonable warning and facility to any woman not appearing in public according to the custom of the country to withdraw, remove or open any lock or bolt or break open any door or do any other act necessary for putting the society or such persons as it may appoint to receive delivery on its behalf, in possession.
