Section 53(1) in The Orissa Urban Police Act, 2003
(1)The Commissioner or any other police officer specially empowered by the Government in that behalf may, by order in writing, permit any person, in respect of whom an order under Section 45, Section 46 or Section 47 has been made, to return to the area of the Commissionerate or any part thereof, from which he was directed to remove himself, for such temporary period and subject to such conditions as may be specified in such order and may require him to execute a bond with or without surety for the due observance of the conditions imposed.
