Section 19 in Pondicherry Revenue Recovery Act, 1970
19. What places distrainer may force open.
- It shall be lawful for the distrainer to force open any stable, cow-house, granary, godown, out-house or other building, and shall also enter any dwelling house the outer door of which is open, and may 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 no apartment in such dwelling house which is in the actual occupancy of women, who according to the usage or customs of the country do not appear in public, shall be broken open or entered into by the distrainer except as provided in section 20.
