Section 56(1) in The Orissa Urban Police Act, 2003
(1)If the Government is satisfied that the wearing in public, by any member of anybody, association or organisation, of any dress or article of apparel resembling any uniform required to be worn by a member of the Armed Forces of the Union or by a member of any police force or of any force constituted by or under any law for the time being in force, is likely to prejudice the security of State or the maintenance of public order, it may, by a general or special order, prohibit or restrict wearing, or display, in public of any such dress or article of apparel by any member of such body or association or organisation.
