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State of Odisha - Section

Section 7 in The Orissa Seaward Artillery Practice Rules, 1967

7.

The Collector, on receipt of application from the Officer-in-command under Sub-section (2) of Section 4, shall notify in the manner specified in Rule 5 that the entry into the danger zone is prohibited and that all persons, property and vessels shall be removed from such danger zone during the times when discharge of lethal missiles is taking place or there is danger to life or property.