Section 13 in The Meghalaya Maintenance Of Public Under (Autonomous Districts) Act
13. Punishment for carrying or possession of any corrosive substance or liquid
Any person who carried on his person or knowingly has in his possession or under his control any corrosive substance or liquid, under such circumstances as to give rise to a reasonable suspicion that he does not carry it on his person or have it in his possession or under his control for a lawful object, shall, unless he can show that he was carrying it on his person, or that he had it in his possession or under his control for a lawful object be punishable with imprisonment for a term which may extend to two years or with fine or with both.
