Section 154 in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
154. Power of entry by force under special order.
- It shall be lawful for any officer to whom a warrant issued under Section 152 is addressed or endorsed, if the warrant contains a special order authorising him in this behalf, to break open at any time between sunrise and sunset any outer or inner door or window of a building, in order to make any distress directed in the warrant, if he has reasonable grounds for believing that such building contains property which is liable to seizure under the warrant and if after notifying his authority and purposes and duly demanding admittance he cannot otherwise obtain admittance:Provided that, such officer shall not enter or break open the door of any apartment appropriated for women until he has given three hours' notice of his intention and has given such women an opportunity to remove.
