- The officer, charged with the execution of the warrant, may under this special order of the Executive Officer between sunrise and sunset, break open any outer or inner door or window of a house in order to make the distress if he has reasonable grounds for believing that such house contains any movable property belonging to the defaulter, and if after notification of his authority and purpose and demand of admittance duly made, he cannot otherwise obtain admittance :Provided that he shall not enter or break open the door of any room appropriate for the residence of which by the usage of the country is considered private except after three hours, notice and opportunity given for the retirement of the women.
