Section 5(a) in The Orissa Special Armed Police Act, 1946
(a)begins, excites, causes or joins in, any mutiny or sedition, or, being-present at any mutiny or sedition, does not use his utmost endeavours to suppress it, or, knowing or having reason to believe in the existence of any mutiny, or of any intention to mutiny, does not without delay give information thereof to his commanding or other superior officer; or
