Section 12(4) in The M.P. Rajya Suraksha Adhiniyam, 1990
(4)Any person who in pursuance of a permission granted under sub-section (1) enters or returns to the district or part thereof, or such areas and any contiguous district or districts or part thereof, as the case may be, for which he was directed to remove himself shall observe the conditions imposed in the said permission, and at the expiry of the temporary period for which he was permitted to enter or return, or on the earlier revocation of such permission, shall remove himself outside such district or part thereof or such area and any contiguous district or districts or part thereof, as the case may be, and shall not enter therein or return thereto within the unexpired residue of the period specified in the original order made under Section 4, 5 or 6 without a fresh permission.
