Section 12(5) in The M.P. Rajya Suraksha Adhiniyam, 1990
(5)If such person fails to observe any of the contributions imposed, or to remove himself accordingly, or having so removed himself enters or returns to the district, or the part thereof or such area and any contiguous district or districts or part thereof, without fresh permission, then, without prejudice to any other action that may be taken against him under this Act, the District Magistrate may cause him to be arrested and removed in police custody to such place outside area as the District Magistrate may in each case specify.
