Section 13B(4) in The Meghalaya Maintenance Of Public Under (Autonomous Districts) Act
(4)If any person is in a protected area in contravention of the provisions of this section, then, without prejudice to any other proceedings which may be taken against him, he may be removed therefrom by or under the direction of any police officer on duty in the protected area or by any other person authorized in this behalf by the State Government.
