Section 5(3) in The Orissa Freedom of Religion Rules, 1989
(3)[ On receiving the intimation under Sub-rule (2), the District Magistrate shall inform the concerned Superintendent of Police in detail who shall pass on the information to the concerned Police Station and the Officer-in-charge of the Police Station shall ascertain objection, if any, to the proposed conversion.by local inquiry and intimate the same to the District Magistrate.] [Added vide Notification No. 63286, Orissa Gazette No. 52, dated 24.12.1999.]
