Section 19(2) in The Orissa Urban Police Act, 2003
(2)A police officer shall not arrest any person under Clause (c) of Sub-section (1) without a warrant issued by a Magistrate, unless such person-(a)has contravened any regulation made under Section 28 for regulating traffic and for preservation of order in public places;(b)has contravened any order or notification made under Sections 29, 30 or 32;(c)commits in the presence of such police officer offences punishable under Section 84 or Sub-section (1) of Section 95 or Clause (a), (b) or (c) of Section 96 or Sub-section (2) of Section 99 only in respect of contravention of any order made under Section 33 or 34;(d)commits in his presence in any street or public place any non-congizable offence punishable under this Act or any of the rules or regulations made thereunder, if such person-(i)after being warned by the police officer, persists in committing such offence; or(ii)refuses to accompany the police officer to a police station on being required so to do.
