Section 39(1) in The Orissa Urban Police Act, 2003
(1)Whenever it appears to the Government or to the competent authority that-(a)any large work, which is being carried on, or any public amusement, which is being conducted, in any place within the area of a Commissionerate, is likely to impede the traffic or to attract a large number of people; or(b)the behaviour or a reasonable apprehension of the behaviour of the persons employed on any railway, canal or other public work, or in or upon any manufactory or other commercial concern, under construction or in operation at any place within the area of a Commissionerate necessitates the employment of additional police at such place, the Government or the competent authority, as the case may be, may depute such number of additional police to the said place for so long as the necessity to employ the additional police shall appear to the Government or the competent authority to continue.
