Section 21(1) in The M.P. Rajya Suraksha Adhiniyam, 1990
(1)(a)If it appears to the State Government, that the inhabitants or any class or section of inhabitants of any area are concerned in or are abetting the commission of offences resulting or likely to result in death or grievous hurt or loss of, or damage to property or extortion or kidnapping for ransom or are harbouring persons concerned in the commission of such offences or are failing to render all the assistance in their power to discover or apprehend the offenders, or has suppressing material evidence of the commission of such offences, the State Government may, by notification, impose a collective fine on such inhabitants or class or section of inhabitants of that area.(b)An order imposing a collective fine under clause (a) shall also be published in at least one newspaper having circulation in the area concerned and in such other manner as the State Government may consider best calculated to bring the order to the notice of the inhabitants of the area concerned.
