Section 15(6) in The M.P. Sahakari Krishi Aur Gramin Vikas Bank Rules, 2001
(6)(a)Where a distrainer has reason to suppose that the produce of the mortgaged land and/or products of the unit financed belonging to the defaulter/guarantor is lodged within a dwelling house, the outer door of which is shut or within any apartment used as the residence for the women the distrainer shall represent the written fact to the officer-in-charge of nearest police station.(b)On such representation, the officer-in-charge of the said police station shall send a Police Officer to the spot, in the presence of whom the distrainer may force open the outer door of any room within the home except the room of residence for women and enter forcibly.(c)The distrainer may also in the presence of the Police Officer, after due notice given for the removal of women from their residence and after furnishing means for their removal in a suitable manner enter the said room and may distrain the produce of the mortgaged land or products of the financed unit or other movable property if any, deposited therein but such produce if found shall he removed immediately from such rooms after which they shall be left free to the former occupants.
