Section 5 in The M.P. Rajya Suraksha Adhiniyam, 1990
5. Removal of persons about to commit offence.
- Whenever it appears to the District Magistrate-(a)that the movements or acts of any person are causing or calculated to cause alarm, danger or harm to person or property; or(b)that there are reasonably grounds for believing that such person is engaged or is about to be engaged in the commission of an offence involving force or violence or an offence punishable under Chapter XII, XVI or XVII or under Section 506 or 509 of the Indian Penal Code, 1860 (45 of 1860) or in the abatement of any such offence, and when in the opinion of the District Magistrate 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; or(c)that an outbreak of epidemic disease is likely to result from the continued residence of an immigrant;the District Magistrate may, by an order in writing duty served on him or by beat of drum or otherwise as the District Magistrate thinks fit, direct such person or immigrant-(a)so as to conduct himself as shall seem necessary in order to prevent violence and alarm or the outbreak or spread of such disease; or(b)to remove himself outside the district or my part thereof or such area and any district or districts or any part thereof, contiguous thereto by such route within such time as the District Magistrate may specify and not to enter or return to the said district or part thereof or such area and such contiguous districts, or part thereof, as the case may be, from which he was directed to remove himself.
