Section 109 in Rajasthan Panchayati Raj Rules, 1996
109. Entry for attachment.
- It shall be lawful for any officer to whom a warrant of attachment and sale under rule 107 is addressed or endorsed to break open at any time between sunrise and sunset any outer or inner door of a building in order to effect attachment directed in the warrant, if he has reasonable grounds for believing that such building contains property which is liable to seizure under the warrant and 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 of any apartment appointed for woman, until he has given reasonable notice of his intention, and has given such woman an opportunity to remove herself.
