Section 13A(2) in The Meghalaya Maintenance Of Public Under (Autonomous Districts) Act
(2)No person shall, without the permission of the State Government or of any person in authority connected with the protected place duly authorizedby the State Government in this behalf or of the District Magistrate or of the Sub-divisional Magistrate having jurisdiction enter, or be on or in or pass over any protected place and no person shall loiter in the vicinity of and such place.
