Section 190 in Gauhati Municipal Corporation Act, 1971
190. Power to break open door or window.
- Any employee charged with the execution of a warrant of distress issued under section 189 may, if authorised by a 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 make the distress with the approval of the Standing Finance Committee -(a)If he has 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 employee shall not enter or break open the door or window of any apartment appropriated to the use of women until he has given not less than three hours notice of his intention and has given such women an opportunity to withdraw.
