Section 2(b) in The Orissa Prevention of Dangerous Activities of Communal Offenders Act, 1993
(b)"communal offender" means a person who, either by himself or as a member or as a leader of a gang or an Organisation, commits or attempts to commit or abets or incites the commission of an offence punishable under Section 153-A or 153-B of the Indian Penal Code 45 of 1860 or under Chapter XV of the said Code or under Sub-section (2) of Section 505 thereof :
