Section 358 in Haryana Municipal Corporation Act, 1994
358. Regard to be had to social or religious usages.
- When any place used as a human dwelling is entered into under this Act due regard shall be paid to the social and religious customs and usages of the occupants of the place entered into and no aPartment in the actual occupancy of a female, shall be entered into or broken open until she has been informed that she is at liberty to withdraw and every reasonable facility has been afforded to her for withdrawing.
