Section 112(1) in The Orissa Urban Police Act, 2003
(1)The Commissioner may, by notification, make regulations to provide that no person in the area under his charge, other than a member of the armed forces 6f the Union Or of the Central Police Organisations while acting as such or a police officer, shall go armed with any sword, spear, bludgeon, gun or other offensive weapon or with any explosive or corrosive substance in any street or public place unless so authorised by such authority as may be specified in such regulations.
