Section 8A in The Meghalaya Maintenance Of Public Order Act, 1947
8A. Control of use of loud speaker megaphones, etc.
(1)The State Government may, for purpose of the preventing activities, which in their opinion undermine the security of, or tend to overthrow the State by general order, prohibit, restrict or impose conditions on -(i)the use or operation in 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 or 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 Government if it be used or operated in contravention of an order passed under this section.
