Section 131(1) in The Orissa Urban Police Act, 2003
(1)In the case of any rule, regulation or order made or sanctioned by the Government under an authority conferred by this Act and requiring the public or a particular class of persons to perform some duty or act, or to conduct or order themselves or those under their control in a manner therein described, it shall be competent for any person interested to apply to the Government by a memorial given to the Secretary to the Government to annul, reverse or alter the rule, regulation or order aforesaid on the ground of its being unlawful, oppressive or unreasonable.
