Section 15(5) in The M.P. Sahakari Krishi Aur Gramin Vikas Bank Rules, 2001
(5)It shall he lawful for the distrainer to force open any stable, cow house, granary, godown, outhome, agriculture areahome, processing unit/unit or any building or any fenced area or other building and to enter any dwelling house related to the defaulter/guarantor the out door of which may be opened and to break lock/open the door of any room in such dwelling house and to distrain the products of the mortgaged property or the produce of mortgaged land or the other movable property stored therein :Provided that it shall not be lawful for such distrainer to enter any apartment in such dwelling house used for the residence of women except as hereinafter provided.
