Section 19 in The U.P. Agricultural Credit Rules, 1975
19. Power of Tahsildar to enter and break open the door : Sections 10-B and 25.
- It shall be lawful for the Tahsildar or any official authorised by him to force open any stable, cow house, granary godown, outhouse or other building, and he may also enter any dwelling-house in outer door of which may be open, and may-break open the door of any room in such dwelling-house for the purpose of distraining the properties referred to in Rule 12 (1):Provided that it shall not be lawful for the Tahsildar or such official to break open or enter into any apartment in such dwelling-house appropriated for or the residence of women except after giving due notice for retirement or removal of such women.
