Section 24 in The M.P. Rajya Suraksha Adhiniyam, 1990
24. Power to prohibit or restrict use of pathway, road, etc.
(1)The State Government may, for the maintenance of public order or in the interest of general public by order, prohibit or restrict for such period not exceeding three months as may be specified in the order-(a)the use of any road, pathway or waterway;(b)the passage of any person, animal or vehicle over any land.(2)If any person contravenes any order made under sub-section (1), he shall be punishable with imprisonment for a term which may extend to three years or with line or with both.
