Section 8C in The Meghalaya Maintenance Of Public Order Act, 1947
8C. Power of photographing, etc.
(1)The State Government or any District Magistrate may further direct a person on whom any order under Section 2 of this Act has been passed that such person shall -(a)allow himself to be photographed;(b)allow his finger and thumb-impression to be taken; and(c)furnish specimens of his handwriting land signature.(2)If any person contravenes any order issued under this section, he shall be punishable with imprisonment for a term which may extend to two years or with fine or with both.
