Section 40(1) in The Orissa Urban Police Act, 2003
(1)When any loss or damage is caused to any property or when death results or grievous hurt is caused to any person or persons, by anything done in the prosecution of the common object of an unlawful assembly in any area of a Commissionerate, the Government may, by notification, specify the area (hereafter in this Section called the "disturbed area") in which, and the date on which or the period during which, such unlawful assembly, in its opinion, took place.
