LexSection 312 — Regard to be had to social and religious usages.
The Cantonments Act, 2006
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 she is at liberty to withdraw and every reasonable facility has been afforded to her for withdrawing.Open in Lexace · Ask the AI about this section