Section 7 in The Meghalaya Maintenance Of Public Order Act, 1947
7. Control of camps drill or parades
(1)The State Government may in the interest of public order by an order prohibit, or impose such condition as may be necessary on holding of camps or performance of drill or parade with or without arms, or any article, weapon or implement capable of being used as arms by any class of person of organizations whose activities are in the opinion of the State Government subversive of law and order.(2)Any contravention of an order made under this section shall be punishable with imprisonment which may extend to two years or with fine or with both.
