Section 96(b) in The Orissa Urban Police Act, 2003
(b)if the regulation was made under clause (iii), (vii), (viii) or (ix), Sub-clause (a) or (b) of clause (xviii) or clause (xxi) of Sub-section (1) of Section 28, with imprisonment for a term which may extend to seven days, or with fine which may extend to five hundred rupees, or with both;
