Section 6 in The Meghalaya Maintenance Of Public Order Act, 1947
6. Control of meeting processions etc.
(1)The State Government may for the purpose of maintaining public order, by general or special order prohibit, restrict or impose conditions upon the holding of procession, meetings or assemblies by a class of persons or organizations whose activities, in the opinion of the State Government, are subversive of law and order.(2)If any person contravenes any order issued under this section, he shall be punishable with imprisonment which may extend to two years or with fine or with both.
