Section 16(b) in The M.P. Rajya Suraksha Adhiniyam, 1990
(b)that the District Magistrate or the Additional District Magistrate or Sub-Divisional Magistrate empowered by the State Government under Section 18 or the State Government or any officer specially empowered by the State Government under Section 13 as the case may be, was satisfied the grounds on or the purpose for which it was made, existed, and that it was necessary to make the same; and
