Section 34 in The Chennai Metropolitan Water Supply and Sewerage Service Charges (Levy and Collection) Regulations, 1998
34.
Under a special order in writing of the authorised authority any officer charged with execution of a warrant of distress may between sunrise and sunset break open any outer or inner door or window of a building in order to make the distress if he has reasonable ground for believing that such building contains property of the defaulter which is liable to seizure and if after notifying his authority and purpose and duly demanding admittance he cannot otherwise obtain admittance:Provided that a period of the time prescribed shall be allowed for paying the amount due and redeeming the property seized.
