Section 26 in The M.P. Rajya Suraksha Adhiniyam, 1990
26. Protected area.
(1)If the State Government considers it necessary or expedient in the interest of general public to regulate the entry of persons into any area, the State Government may without prejudice to any other provisions of this Act, by order declare such area to be a protected area; and thereupon for so long as the order is in force, such area shall be protected area for the purposes of this Act.(2)On and after such date as may be specified in and subject to any exemptions for which provisions may be made by an order made under sub-section (1), no person who was not immediately before the said date resident in the area declared to be a protected area by the said order shall effect entry into or remain in area except in accordance with the terms of a permission in writing granted to him by an authority or person specified in the said order.(3)If any person effects entry into or remains in a protected area in contravention of the provisions of this section then without prejudice to any other proceedings which may be taken against him he may be removed therefrom by or under the directions of any police officer on duty in the protected area or by any other person authorised in this behalf by the State Government.(4)If any person effects entry into or remains in a protected area in contravention of any of the provisions of this section, he shall be punishable with imprisonment for a term which may extend to three years or with fine or with both.
