Section 12(1) in The M.P. Rajya Suraksha Adhiniyam, 1990
(1)The State Government or the District Magistrate may in writing permit, any person in respect of whom an order under Section 4, 5 or 6 has been made to enter or return, for such temporary period and subject to such conditions as may be specified in such permission, to the district, or part thereof or such area and any contiguous district or districts or part thereof from which he was directed to remove himself.
