Section 158 in The City of Nagpur Corporation Act, 1948
158. Power of officer to break open door or window.
- Any officer charged with the execution of a warrant of distress issued under section 156 may, if authorised by a general or special order in writing by the [Commissioner] [This word was substituted for the words 'Chief Executive Officer' by Bombay 79 of 1958, Section 3, Schedule.] between sunrise and sunset break open any outer or inner door or window of a building in order to levy distress,-(a)if he has reasonable ground for believing that such building contains property which is liable to such distress, and(b)if after notifying his authority and purpose and duly demanding admittance, he cannot otherwise obtain admittance :Provided that such officer shall not enter or break open the door or window of any apartment appropriated to the use of women until he has given not less than three hours' notice of his intention and has given the women an opportunity to withdraw.
