Section 6(h) in The Orissa Special Armed Police Act, 1946
(h)being in command at any post or on the march, and receiving a complaint that anyone under his command has beaten or otherwise mal treated or oppressed any person, or has committed any riot or trespass, fails, on proof of the truth of the complaint, to have due repartation made as far as possible to the injured person and to report the case to the proper authority; or
