Section 28(2) in The M.P. Rajya Suraksha Adhiniyam, 1990
(2)Without prejudice to the generality of the foregoing provisions, orders made under sub-section (1) in relation to any place or area may make provisions-(a)for restricting admission of persons to such place or area and for removing therefrom any person who is therein contravention of the order or who has been convicted of any contravention of the provisions of this Act;(b)for requiring the presence of any person or class of persons in such place or area to be notified to a prescribed authority and for requiring any person who has been convicted of any such offence as mentioned in clause (a) of this sub-section to report his movements while in such place or area and to observe any other condition imposed upon him by the Prescribed Authority;(c)for requiring any person or class of persons in such place or area to carry such documentary evidence of identity as may be prescribed; and(d)for prohibiting any person or class of persons from being in possession or control of any specified article.
