Section 104 in The Orissa Co-operative Societies Rules, 1965
104. Power of Entry.
- It shall be lawful for the Sales Officer to force open any stall, stable, cow-house, granary, godown, out-house or other buildings or premises and he may also break open the door of any room in such dwelling house for the purpose of attaching property belonging to a defaulter and lodged therein :Provided that it shall not be lawful for the Sales Officer to enter any dwelling house or premises or to attach any property or to put his seal to any door or place or break open any apartments, in dwelling house on premises appropriated to women which, by the usage of the country are considered private, except as hereinafter provided.
