(1)No outer door of a dwelling house shall be broken open by any revenue officer for carrying out the duties under the Code, unless such dwelling house is in occupancy of a defaulter and he refuses to open such door after due warning.(2)Where any room in a dwelling house is in the occupancy of a woman who according to the local custom does not appear in public, the revenue officer concerned shall allow such woman the liberty to withdraw, before he enters such room.
