Section 112(2) in The Orissa Urban Police Act, 2003
(2)Any regulation made under Sub-section (1) may provide that any police officer may seize any weapon, firearm or other substance carried in contravention of such regulation, and the weapon or firearm or other substance so seized shall be forfeiteo to the Government, unless redeemed within two months by payment of such fine, not exceeding one thousand rupees, as the Commissioner may impose.
