Section 19 in Andhra Pradesh Revenue Recovery Act, 1864
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 he may also enter any dwelling house the outer door of which may be open and may break open the door of any room of such dwelling house for the purpose of attaching property belonging to a defaulter and lodged therein ; provided always that it shall not be lawful for such distrainer to break open or enter any apartment in such dwelling house, appropriated for the zanana or residence of woman, except as hereinafter provided.
