Section 25 in The M.P. Rajya Suraksha Adhiniyam, 1990
25. Protected place.
(1)If as respects any place or class of places the State Government considers it necessary or expedient in the interest of general public that special precautions should be taken to prevent the entry of unauthorised persons the State Government may by order declare that place; or, as the case may be, every place of that class to be a protected place; and thereupon, for so long as the order is in force, such place or every place of such class, as the case may be, shall be a protected place for the purposes of this Act.(2)No person shall without the permission of the State Government or of the District Magistrate or of such other officer as may be authorised by the State Government in this behalf enter or be on or in or pass over or loiter, in the vicinity of any protected place.(3)Where in pursuance of sub-section (2) any person is granted permission to enter, or to be on or in, or to pass over a protected place, that person shall, while acting under such permission, comply with such directions for regulating his conduct as may be given by the authority which granted the permission.(4)If any person enters or remains in a Protected place in contravention of any provision of this section, then, without prejudice to any other proceedings which may be taken against him, he may be removed therefrom by any police officer or by any other person authorised in this behalf by the State Government.(5)If any person contravenes any of the provisions of this section he shall be punishable with imprisonment for a term which may extend to three years or with fine or with both.
