Section 8F(2) in The Meghalaya Maintenance Of Public Order Act, 1947
(2)On and after such day as may be specified in, and subject to any exemptions for which provision may be made by, an order made under sub-section (1) no person who was not immediately before the said day resident in the area declared to be a Protected area by the said order shall be therein except in accordance with the terms of a permit in writing granted to him by an authority on person specified in the said order.
