Section 121(7) in Tamil Nadu Co-operative Societies Rules, 1988
(7)The Sale Officer may force open any stable, cow-house, granary, godown, out-house, or other building, and he may also enter any dwelling house, the outer door of which may be open, and may break open the door of any room in such dwelling house for the purpose of attaching property belonging to a judgement-debtor and lodged therein, provided always that it shall not be lawful for the Sale Officer to break open or enter any apartment in such dwelling house appropriated for the occupation of women except as hereinafter provided.
