Section 23 in The M.P. Rajya Suraksha Adhiniyam, 1990
23. Control of uniforms.
(1)If the State Government is satisfied that the wearing or display in public of any dress or article of apparel or any emblem resembling any uniform or part of a uniform of emblem required to be worn or displayed by a member of the Armed Force of the Union or by a member of any police force or of any force constituted under any law for the time being in force, would be likely to prejudice the public safety, the maintenance of order or the preservation of peace and tranquility, the State Government may, by general or special order, prohibit or restrict any such dress or article of apparel or emblem.(2)For the purposes of this Section, a dress, an article of apparel or any emblem shall be deemed to be worn or displayed in public if it is worn or displayed so as to be visible to a person in any place to which the public have access.(3)If any person contravenes any order made under this section he shall be punishable with imprisonment for a term which may extend to three years or with fine or with both.
