Section 7(1) in The Orissa Fire-works and Loud Speakers (Regulation) Act, 1958
(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.
