Section 8(4) in The Meghalaya Maintenance Of Public Order Act, 1947
(4)Where it appears to the State Government that an order made or direction given under this section is contravened, the State Government may, without prejudice to the penalty prescribed in sub-section (3), direct that any copy wherever found of the newspaper or periodical or any issue thereof, or book or other documents; in respect of which the order or direction appears to have been contravened or any printing press or other instrument or apparatus used in the printing or production of any such newspaper, periodical, book or document shall be sized and detained.Explanation :- For the purpose of this section "printer" includes a "keeper of a printing press" and the "press" shall have the same meaning as is assigned to that word in the Indian Press (Emergency Powers) Act, 1931.
