Section 26(3) in The M.P. Rajya Suraksha Adhiniyam, 1990
(3)If any person effects entry into or remains in a protected area in contravention of the provisions of this section then without prejudice to any other proceedings which may be taken against him he may be removed therefrom by or under the directions of any police officer on duty in the protected area or by any other person authorised in this behalf by the State Government.
