Section 22(2) in The M.P. Rajya Suraksha Adhiniyam, 1990
(2)With a view to securing that no unauthorised exercise, movement evolution or drill of a military nature is performed at any place, the State Government may, by general or special order, prohibit, restrict or impose conditions on the holding of, or taking part in any camp, parade, meeting, assembly or prosecution by any class of persons or organisations, specified in the order.
