Section 49(6) in The Orissa Urban Police Act, 2003
(6)Without prejudice to the foregoing provisions, the Commissioner while issuing notice to any person under Sub-section (1) may issue a warrant for his arrest and the provisions of Sections 70 to 89 (both inclusive) of the Code of Criminal Procedure, 1973 shall, so far as may be, apply in relation to such warrant.
