Section 22 in The M.P. Rajya Suraksha Adhiniyam, 1990
22. Control of camps, drills, parades etc.
(1)If the State Government is satisfied that it is necessary in the interest of public security or maintenance of public order to do so, it may, by general or special order prohibit or restrict in any are a holding of camps or any exercise movements evolution or drill of a military nature specified in the order.(2)With a view to securing that no unauthorised exercise, movement evolution or drill of a military nature is performed at any place, the State Government may, by general or special order, prohibit, restrict or impose conditions on the holding of, or taking part in any camp, parade, meeting, assembly or prosecution by any class of persons or organisations, specified in the order.(3)Any contravention of an order made under this Section shall be punishable with imprisonment which may extend to three years or with fine or with both.
