Section 2(1) in The Meghalaya Maintenance Of Public Order Act, 1947
(1)The State Government, if satisfied with respect to any particular person that with a view to preventing him from acting in any manner prejudicial to the public safety and maintenance of public order it is necessary so to do, may make an order -(a)directing that, except in so far as he may be permitted by the provisions of the order, or by such authority or person as may be specified therein, he shall not be in any such area or place in Meghalaya as may be specified in the order;(b)requiring him to reside or remain in such place or within such area in Meghalaya as may be specified in the order, and if he is not already there to proceed to that place or area within such time as may be specified in the order.(c)Requiring him to notify his movements or to report himself or both to notify him movements and report himself in such manner, at such times and to such authority or person as may be specified in the order;(d)Imposing upon him such restrictions as may be specified in the order in respect of his employment or business, in respect of his association or communication with other persons, and in respect of his activities in relation to the dissemination of news or propagation of the opinions;(e)Prohibiting or restricting the procession or use by him of any such articles or articles as may be specified in the order;(f)Otherwise regulating his conduct in any such particular manner as may be specified in the order.
