Section 15 in The M.P. Rajya Suraksha Adhiniyam, 1990
15. Penalty for entering without permission area from which a person is directed to remove himself or over staying when permitted to return temporarily.
- Without prejudice to the power to arrest and remove a person in the circumstances and in the manner provided in Section 11 any person who-(a)in contravention of any direction issued to him under Section 4, 5, 6 or 13 enters or returns without permission to the district or part thereof, or such area and any other district or districts or part thereof from which he was directed to remove himself;(b)enters or returns to any such area or district aforesaid or part thereof with permission granted under Section 12 but fails, contrary to the provisions thereof to remove himself outside such area at the expiry of the temporary period for which he was permitted, to enter or return or on the earlier revocation of such permission, or having removed himself at the expiry of such temporary period or on revocation of the permission enters or returns thereafter without fresh permission;shall be punishable with imprisonment for a term which may extend to three years, but shall not except for reasons to be recorded in writing be less than six months, and shall also be liable to fine.
