Section 93(2) in The Orissa Municipal Corporation Act, 2003
(2)If any police officer reasonably suspects any person of committing an offence under Sub-section (1), he may, if requested so to do by the Chairman of the meeting, require that person to deciare immediately his name and address, and if that person refuses or fails so to declare his name or address, or if the police officer reasonably suspects him of giving a false name or address, the police officer may arrest him without warrant.Explanation. - For the purpose of this section "public meeting" means a meeting of a political character held in any ward between the date of making nomination of candidates for the purpose of election and the date on which such election is held.
