Section 7 in The Orissa Fire-works and Loud Speakers (Regulation) Act, 1958
7. Power of Police Officers to arrest offenders in certain cases.
(1)Any Police Officer, not being below the rank of Assistant Sub-Inspector of Police, who detects a person displaying any explosive fire-works or using and playing a loud speaker in contravention of any of the provisions of Section 3 or Section 3-A may-(i)arrest such person without warrant; and(ii)seize the explosive fire-works found with, or in the custody, of the person so displaying or, as the case may be, the loud speaker including its accessories so used and played.(2)The provisions of Code of Criminal Procedure, 1973 shall apply to every seizure made under Sub-section (1).(3)An offence under this Act shall be bailable.]
