Section 46(c) in The Orissa Urban Police Act, 2003
(c)that such person -(i)is so desperate and dangerous as to render his being at large in the area of the Commissionerate or in any part thereof hazardous to the community; or(ii)has been found habitually intimidating other persons by acts of violence or by show of force; or(iii)habitually commits affray or breach of peace or riot; or(iv)habitually makes forcible collection of subscription or threatens people for illegal pecuniary gains for himself or for others; or(v)has been habitually passing indecent remarks on women and girls, or teasing them by overtures, and that, in the opinion of the Commissioner, witnesses are not willing to come forward to give evidence in public against such person by reason of apprehension on their part as regards the safety of their person or property, the Commissioner may, by order in writing duly served on such person, or by beat of drum or otherwise as he thinks fit, direct such person to so conduct himself as shall seem necessary in order to prevent alarm, harm and violence or to remove himself outside the area of the Commissionerate or any part thereof, by such route and within such time as the Commissioner may specify and not to enter or return to such area or part thereof, as the case may be, from which he was directed to remove himself.
