Section 382(2) in Gauhati Municipal Corporation Act, 1971
(2)When any place used as a human dwelling is entered under this Act, due regard shall be paid to the social and religious customs and usages of the occupants of the place entered, and no apartment in the actual occupancy of a female shall be entered or broken open until she has been informed that the is at liberty to withdraw and every reasonable facility has been afforded to her for withdrawing.
