Section 50(3) in Haryana Co-operative Societies Rules, 1989
(3)The distrainer shall, in the presence of such police officer before entering an apartment in the actual occupancy of a woman, give notice to such woman that she is at liberty to withdraw and shall afford her every reasonable facility for withdrawing and may then break open the apartment and enter it for the purpose of distraining the produce of the charged or mortgaged land, if any, deposited therein; but such property, if found, shall be immediately removed from such apartments, after which they shall be left free to its occupants.
