Section 44(3) in Bharatiya Nagarik Suraksha Sanhita, 2023
(3)Any police officer or other person authorised to make an arrest may break open any outer or inner door or window of any house or place in order to liberate himself or any other person who, having lawfully entered for the purpose of making an arrest, is detained therein.[Similar to Section 47 from Old CrPC-Also Refer]
