Section 6 in The M.P. Rajya Suraksha Adhiniyam, 1990
6. Removal of persons convicted of certain offences.
- If a person has been convicted-(a)of an offence,-(i)under Chapter XII, XVI or XVII or under Section 506 or 509 of the Indian Penal Code, 1860 (45 of I860); or(ii)under the Protection of Civil Rights Act, 1955 (22 of 1955); or(b)twice, of an offence under Suppression of Immoral Traffic in Women and Girls Act, 1956 (104 of 1956); or(c)thrice, of an offence within a period of three years under [Section 3 or 4 or 4-A] [Substituted for 'Section 3 or 4' by M.P. Act No. 28 of 2006.] of the Public Gambling Act, 1867 (3 of 1967), in its application to the State of Madhya Pradesh;the District Magistrate may, if he has reason to believe that such person is likely against to engage himself in the commission of an offence similar to that for which he was convicted direct such person by an order to remove himself outside the district or part thereof or such area and any district or districts or any part thereof, contiguous thereto by such route and within such time as the District Magistrate may order and not to enter or return to the District or part thereof or such area and such contiguous district or part thereof, as the case may be, from which he was directed to remove himself.Explanation :- For the purpose of this Section, the expression, "an offence similar to that for which he was convicted" means :-(i)in the case of a person convicted of an offence mentioned in clause (a), tin offence falling under any of the Chapters or Sections of the Indian Penal Code, 1860 (45 of 1860), mentioned in that clause or an offence falling under the provisions of the Act mentioned in sub-clause (ii) of that clause; and(ii)in the case of a person convicted of an offence mentioned in clauses (b) and (c), an offence falling under the provisions of the Acts mentioned respectively in the said clauses.
