Section 105 in The Orissa Co-operative Societies Rules, 1965
105. Power of Sales Officer to force upon doors in the presence of Police Officer.
(1)Where the Sales Officer may have reason to believe that the property of a defaulter is lodged within a dwelling house the outer door of which may be shut or within any apartments appropriated to women which may by usage of the country are considered private in case where the defaulter or any other occupant refuses or in any way prevents access to the dwelling house the Sales Officer shall represent the fact to the Officer-in-charge of the nearest Police station.(2)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.(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.
