Section 30(2) in The Orissa Urban Police Act, 2003
(2)If any person goes armed with any such articles as is referred to in Clause (a) of Sub-section (1) or carries any corrosive substance or explosive or missile or instrument or prepares, exhibits, distributes, disseminates any object or subject in contravention of any prohibition under that sub-section, the article, corrosive substance, explosive, missile or object shall be liable to be seized from him by any police officer.
