Section 8 in The Meghalaya Maintenance Of Public Under (Autonomous Districts) Act
8. Control of meetings, 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 processions, meeting of 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.
