Section 28 in The M.P. Rajya Suraksha Adhiniyam, 1990
28. Orders for certain places and areas.
- Without prejudice to any other provisions of this Act, the State Government as respects-(a)any place or area declared by it to be a protected place or protected area; or(b)any other place or area in relation to which it appears to it to be necessary to take special precautions for preventing or suppressing subversive acts or for maintaining supplies and services essential to the life of the community;may make order for controlling or regulating the admission of persons to and the conduct of persons in and in the vicinity of such place or area.(2)Without prejudice to the generality of the foregoing provisions, orders made under sub-section (1) in relation to any place or area may make provisions-(a)for restricting admission of persons to such place or area and for removing therefrom any person who is therein contravention of the order or who has been convicted of any contravention of the provisions of this Act;(b)for requiring the presence of any person or class of persons in such place or area to be notified to a prescribed authority and for requiring any person who has been convicted of any such offence as mentioned in clause (a) of this sub-section to report his movements while in such place or area and to observe any other condition imposed upon him by the Prescribed Authority;(c)for requiring any person or class of persons in such place or area to carry such documentary evidence of identity as may be prescribed; and(d)for prohibiting any person or class of persons from being in possession or control of any specified article.(3)An order made under this section in respect of a protected place or protected area may exempt such place or area from all or any of the provisions of this Act which are express to apply to or in relation to a protected place or protected area, as the case may be, or may direct that all or any of the said provisions shall apply subject to such modifications as may be specified in the order.(4)An order made under this section in respect of a place or area which is not a protected place or protected area may direct that all or any of the provisions of this Act which are expressed to apply to or in relation to a protected place or protected area, as the case may be, shall apply to or in relation to the place or area in respect of which the order is made either without modification or subject to such modification as may be specified in the order.(5)If any person contravenes any order made under this section, he shall be punishable with imprisonment for a term which may extend to three years or with fine or with both.
