Section 8H in The Meghalaya Maintenance Of Public Order Act, 1947
8H.
If the State Government considered it necessary or expedient in the public interest or in the interest of public safety or maintenance of Public order that the use, possession or sale of any official Uniform, Indian or Foreign, or any dress so nearly resembling such Uniform as to be calculated to deceive should be regulated, the State Government may, by general or special order deceive direct the no person shall without lawful authority use, possess or sell such official Uniform or dress without a license or permit from the Deputy Commissioner or the Sub-divisional Officer, as the case may be, within their respective jurisdiction.
