Section 30(1) in The Orissa Urban Police Act, 2003
(1)The Commissioner may, in the area under his charge, whenever and for such time as he shall consider necessary for the preservation of public peace or public safety, by notification publicly promulgated or addressed to individuals, prohibit within such area or any part thereof,-(a)the carrying of arms, cudgels, swords, spears, bludgeons, guns, knives, sticks or lathis, or any other article which is capable of being used for causing physical violence;(b)the carrying of any corrosive substance or explosives;(c)the carrying, collection or preparation of stones or other missiles or instruments or means of casting or impelling missiles;(d)the exhibition of persons or corpses of persons or animals;(e)the public utterance of cries, singing of songs, or playing of music; and(f)the delivery of harangues, the use of gesture of mimetic representations, and the preparation, exhibition, distribution or dissemination of pictures, symbols, placards or any other object or subject which may, in the opinion of the Commissioner, offend against decency or morality or undermine the communal tranquillity or the security of the State.
