Section 7(1) in The Meghalaya Maintenance Of Public Under (Autonomous Districts) Act
(1)If it appears to the State Government than the inhabitants of any area are concerned in or abetting the commission of offices prejudicially affecting the public safety or maintenance of public order, or the maintenance of supplies or services necessary to the life of the community, or are harbouring persons concerned in the commission of such offences, or are failing to render all the assistance in their power to discover or apprehend the offender or offenders or are suppressing material evidence of the commission may, by notification in the official Gazette impose a collective fine on the inhabitants of that area :Provided that an impassion of a collective fine by any authority on whom the power may have been delegated under this Act may be made by publication of the order imposing may consider base calculated to bring the order to in he notice of the inhabitants of the area concerned.
