Section 156(1) in The Orissa Motor Vehicles Rules, 1993
(1)If any motor vehicle is allowed to stand in any place other than a duly appointed parking place in such a way as to cause obstruction to traffic or danger to any person, any Police Officer may-(i)forthwith cause the vehicle to be moved under its own power or otherwise to the nearest place where the vehicle will not cause obstruction or danger;(ii)unless it is moved to a position where it will not cause obstruction or danger take all reasonable precautions to indicate the presence of the vehicle;(iii)if the vehicle has been stationary in one place for a continuous period of twenty-four hours and adequate steps have not been taken for its repair or removal by the owner or his representative, remove the vehicle and its contents to the nearest place of safe custody.
