Section 24(1) in The M.P. Rajya Suraksha Adhiniyam, 1990
(1)The State Government may, for the maintenance of public order or in the interest of general public by order, prohibit or restrict for such period not exceeding three months as may be specified in the order-(a)the use of any road, pathway or waterway;(b)the passage of any person, animal or vehicle over any land.
