Section 15(3) in Uttarakhand Fire and Emergency Service, Fire Prevention and Fire Safety Act, 2016
(3)When any building or premises used as a human dwelling is entered under sun-sectioli (1) due regard shall be paid to the social and religious sentiments of the occupiers; and before any apartment in the actual occupancy of any women who, according to the castom does not appear in public, is entered under sub-section (1), notice shall be given her that she is at liberty to withdraw, and every reasonable facility shall be afforded to her for with drawing.
