Section 27 in The M.P. Rajya Suraksha Adhiniyam, 1990
27. Forcing or evading guard.
- Any person who effects or attempts to effect entry into a protected place or protected area-(a)by using or threatening to use criminal force to any person posted for the purpose of protecting or preventing or controlling access to, such place or, area; or(b)after taking precautions to conceal his entry or attempted entry from any such person; shall be punishable with imprisonment for a term which may extend to three years or with fine or with both.
