Section 105(1) in The Orissa Co-operative Societies Rules, 1965
(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.
