Section 105(3) in The Orissa Co-operative Societies Rules, 1965
(3)The Sale Officer may also in the presence of the Police Officer, after due notice given for the removal of women within an apartment and after allowing reasonable time and furnishing means, for their removal in a suitable manner if they be women of rank who according to the custom of the country, cannot appear in public, enter the said apartments for the purpose of distraining the defaulter's property, if any, deposited therein but such property, if found shall be immediately removed from such apartment after which they shall be left free to the former occupants.
