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State of Odisha - Section

Section 94 in The Orissa Urban Police Act, 2003

94. Suffering disorderly conduct at places of public amusement, etc.

- Whoever, being the keeper of any place of public amusement or public entertainment, knowingly permits or suffers drunkenness or other disorderly behaviour or any gambling whatsoever, in such place, shall, on conviction, be punished with fine which may extend to one thousand rupees.