Section 8 in The Orissa Special Armed Police Act, 1946
8. Place of imprisonment
A person sentenced under this Act to imprisonment for a period not exceeding three months shall, when he is also dismissed from the Orissa Police Force, be imprisoned in the nearest or such other jail as the Provincial Government may, by general or special order, direct; but when he is not also dismissed from that force, he may, if the convicting officer or District Magistrate, so directs, be confined in the quarter-guard or such other place as the convicting officer or District Magistrate may consider suitable.
