- The officer making the attachment may enter or if necessary force open and enter any dwelling house, cattle shed, granary, godown , out-house, or other building and he may also break open the door of any room in such dwelling house or building for the purpose of attaching property belonging a defaulter and lodged therein:Provided that it shall not be lawful for such officer to break open or enter any apartment in such dwelling house appropriated for the zenana or residence of women, except as hereinafter provided.
