Section 50 in Haryana Co-operative Societies Rules, 1989
50. Power of distrainer of force open doors in presence of police officers.
- Section 131(1). - (1) Where a distrainer has reason to believe that the produce of the charged or mortgaged land is stored within a dwelling house, the outer door of which is shut, or within any apartment occupied by a woman who according to custom does not appear in public, the distrainer shall represent this fact in writing to the officer-in-charge of the police station in which that dwelling house or apartment is situated.(2)On such representation, the officer-in-charge of the police station shall send [preferably a lady police officer] [Substituted for the words 'a policee officer' by Haryana Notification No. S.O.5/H.A. 22/1984/Ss. 131 and 14A/2007. Dated 19.1.2007.] now below the rank of a head constable to the spot, in the presence of whom the distrainer may force open the outer door of such dwelling house.(3)The distrainer shall, in the presence of such police officer before entering an apartment in the actual occupancy of a woman, give notice to such woman that she is at liberty to withdraw and shall afford her every reasonable facility for withdrawing and may then break open the apartment and enter it for the purpose of distraining the produce of the charged or mortgaged land, if any, deposited therein; but such property, if found, shall be immediately removed from such apartments, after which they shall be left free to its occupants.
