Section 12(3) in The M.P. Rajya Suraksha Adhiniyam, 1990
(3)In permitting a person under sub-section (1) to enter or return to the district, or such part thereof or such area and any contiguous district or districts or part thereof, as the case may be from which he was directed to remove himself, the authority giving the said permission may require him to execute a bond with or without surety for due observance of the conditions imposed on him.
