Section 45A(1) in The M.P. Vanijyik Kar Adhiniyam, 1994
(1)The State Government or the Commissioner may, with a view to prevent or check evasion of tax under this Act, set up or erect in such manner as may be prescribed, check posts or barriers at such places in the State, excluding railway premises, as may be notified :Provided that the Commissioner shall not set up a check post or erect a barrier for a period exceeding six months at a time.
