Section 177 in The Chhattisgarh Municipal Corporation Act, 1956
177. Power of officer to break open door or window.
- The officer charged with the execution of a warrant of distress issued under Section 175 may if authorised by a general or special order in writing by the Commissioner, between sunrise and sunset break open any outer or inner door or window of a building in order to levy distress-(a)if he has a reasonable ground for believing that such building contains property which is liable to such distress; and(b)if after notifying his authority and purpose and duly demanding admittance, he cannot otherwise obtain admittance :Provided that such officer shall not enter or break open the door, window of any apartment appropriated to the use of women until he has given the women a reasonable opportunity to withdraw.
