Section 13(3) in The Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Rules, 1969
(3)If free access to the building is not afforded to the officer authorised under sub-rule (1), he may after giving reasonable warning and facility to withdraw to any woman not appearing in public according to the custom of the country, remove or open any lock or bolt or break open any door or do any other act which in his opinion is necessary for taking possession of the building or evicting the person in occupation of such building.
