Section 59(1) in Presidency-Towns Insolvency Act, 1909
(1)The Court may grant a warrant to any prescribed officer of the Court or any police- officer above the rank of a constable to seize any part of the property of an insolvent in the custody or possession of the insolvent or of any other person, and with a view to such seizure to break open any house, building or room of the insolvent where the insolvent is supposed to be, or any building or receptacle of the insolvent where any of his property is supposed to be.
