Section 107(viii) in The Orissa Urban Police Act, 2003
(viii)engages himself or participates in any demonstration, procession or strike or resort to or in any way abets any form of strike or coercion or physical duress to force any authority to concede anything, shall, without prejudice to disciplinary action that may be taken against him, on conviction, be punished with imprisonment for a term which may extend to one year, or with fine which may extend to five hundred rupees, or with both.
