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State of Odisha - Section

Section 18 in The Orissa Urban Police Act, 2003

18. Duties of police officers while regulating traffic.

- It shall be duty of every police officer to -
(i)regulate and control the traffic in the streets to prevent obstructions therein and, to the best of his ability, to prevent the contravention of any rule, regulation or order made under this Act or any other law in force for observance by the public in or near the streets;
(ii)keep order in the streets, pavements and at and within public bathing and washing places, fairs, temples and all other places of public resort and in the neighbourhood of places of public worship;
(iii)regulate public bathing and washing places and all other places of public resort, to prevent over-crowding in such places and, to the best of his ability, to prevent the contravention of any regulation or order lawfully made for observance by the public at such places;
(iv)prevent to the best of his ability the commission of public nuisance; and
(v)prevent and remove or cause to be removed encroachments, littering and misuse of streets and pavements by hawkers and others.