Section 12 in The M.P. Rajya Suraksha Adhiniyam, 1990
12. Temporary permission to enter or return to the district etc. from which a person was directed to remove himself.
(1)The State Government or the District Magistrate may in writing permit, any person in respect of whom an order under Section 4, 5 or 6 has been made to enter or return, for such temporary period and subject to such conditions as may be specified in such permission, to the district, or part thereof or such area and any contiguous district or districts or part thereof from which he was directed to remove himself.(2)The aforesaid permission may at any time be revoked by the State Government or the District Magistrate, as the case may be.(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.(4)Any person who in pursuance of a permission granted under sub-section (1) enters or returns to the district or part thereof, or such areas and any contiguous district or districts or part thereof, as the case may be, for which he was directed to remove himself shall observe the conditions imposed in the said permission, and at the expiry of the temporary period for which he was permitted to enter or return, or on the earlier revocation of such permission, shall remove himself outside such district or part thereof or such area and any contiguous district or districts or part thereof, as the case may be, and shall not enter therein or return thereto within the unexpired residue of the period specified in the original order made under Section 4, 5 or 6 without a fresh permission.(5)If such person fails to observe any of the contributions imposed, or to remove himself accordingly, or having so removed himself enters or returns to the district, or the part thereof or such area and any contiguous district or districts or part thereof, without fresh permission, then, without prejudice to any other action that may be taken against him under this Act, the District Magistrate may cause him to be arrested and removed in police custody to such place outside area as the District Magistrate may in each case specify.
