Section 38(2) in The Orissa Urban Police Act, 2003
(2)On the issue of a notification under Sub-section (1), the Government may require the Collector of the district or any other authority specified by the Government, to recover, whether in whole or in part, the cost of such additional police generally from all persons, who are inhabitants of the "disturbed area" or specially from any particular Section or class of such persons, and in such proportion as the Government may direct.
