Section 131(1) in The Orissa Urban Police Act, 2003
(1)In the case of any rule/regulation or order made or sanctioned by the Government under an authority conferred by this Act and requiring the public or a particular class of persons to perform some duty or act, or to conduct or order themselves or those under their control in a manner therein described, it shall be competent for any person interested to apply to the Government by a memorial given to the Secretary to the Government to annul, reverse or alter the rule, regulation or order aforesaid on the ground of its being unlawful, oppressive or unreasonable.
