Section 10 in The Meghalaya Maintenance Of Public Under (Autonomous Districts) Act
10. Control of use of loudspeakers, etc .
(1)The State Government may, for the purpose of preventing activities, which in their opinion undermine the gats the security of or tend to overthrow the State by general or special order, prohibit, restrict or impose conditions on -(i)The use or operation in any street, square, public place or any other place of any apparatus for amplifying the human voice or any reproduction of the human voice such as a megaphone or an electrically operated loudspeaker; and(ii)The use or operation or driving in any street, square, public place or any other place of any vehicle which carries or has attached to it any apparatus referred to in sub clause (i)(2)If any person contravenes any order issued under this section, he shall be punishable with imprisonment, which may extend to two years or with fine of with both.(3)The apparatus referred to in sub-clause (i) together with the vehicle, if any, to which it may be attached shall be liable to be forfeited to the State Government if it be used or operated in contravention of an order passed under this section.
