Section 15(b) in The M.P. Rajya Suraksha Adhiniyam, 1990
(b)enters or returns to any such area or district aforesaid or part thereof with permission granted under Section 12 but fails, contrary to the provisions thereof to remove himself outside such area at the expiry of the temporary period for which he was permitted, to enter or return or on the earlier revocation of such permission, or having removed himself at the expiry of such temporary period or on revocation of the permission enters or returns thereafter without fresh permission;
