Section 319 in The U.P. Co-operative Societies Rules, 1968
319.
It shall be lawful for the Sale Officer to force open any stable cow-house, granary, godown, out-house or other building and he may also enter any dwelling house, the outer door of which may be open and may break open the door of any room in such dwelling house for the purpose of attaching property belonging to a judgment-debtor and lodged therein; provided always that it shall not be lawful for the officer to break open or enter into apartment in such dwelling house appropriated for the zenana or residence of women except as hereinafter provided.
