Section 121(8) in Tamil Nadu Co-operative Societies Rules, 1988
(8)(a)Where the Sale Officer may have reason to suppose that the properly of a judgement-debtor is lodged within a dwelling house, the outer door of which may be shut, or within any apartments appropriated to women which, by the usage of the country are considered private, the Sale Officer shall represent the fact to the officer-in-charge of the nearest police station.(b)On such representation, the officer-in-charge of the said station shall send a police officer to the spot in the presence of whom the Sale Officer may force open the outer door of such dwelling house in like manner as he may break open the door of any other room within the house.(c)The Sale Officer may also, in the presence of the police officer, after due notice given for the removal of women and, after furnishing means for their removal in a suitable manner (if they be women of rank who according to the customs of the country cannot appear in public) enter the rooms for the purpose of dis training the judgement-debtor's property, if any, deposited therein, but such property', if found, shall be immediately removed from such rooms, after which they shall be left free to the former occupants.
