Section 152 in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961
152. Forcible entry for purpose of executing warrant.
- It shall be lawful for an officer of the Zila Panchayat, to whom warrant issued under Section 151 is addressed, to break open, at any time between sunrise and sunset, any outer or inner door or window of a building in order to make the distress directed in the warrant, in the following circumstances and not otherwise -(a)if the warrant contains a special order authorizing him in this behalf; and(b)if he has reasonable grounds for believing that the building contains property which is liable to seizure under the warrant; and(c)if, after notifying his authority and purpose and duly demanding admittance, he cannot otherwise obtain admittance :Provided that such officer shall not enter or break open the door of an apartment appropriated for women until he has given any woman therein an opportunity to withdraw.
