Section 8F(3) in The Meghalaya Maintenance Of Public Order Act, 1947
(3)Any police officer or any other person authorized in this behalf by the State Government may search any person entering or seeking to enter, or being on or in, or leaving a protected area and any vehicle, vessel, animal or article brought in the such person, and may, for the purpose of the search detain such person, vehicle, vessel, animal or article:Provided that no woman shall be searched in pursuance of this sub-section by a woman.
