Section 2(1) in The Meghalaya Maintenance Of Public Under (Autonomous Districts) Act
(1)The State Government, if satisfied with respect of any particular persons that with a view to preventing him from acting in any manner prejudicial to the public safety and the maintenance of public order it is necessary so to do may make an order -(a)directing that, except in so far as he may be permitted by the provisions of the order, or by such authority or persons as may be specified therein, he shall not be in any such area or place in Meghalaya as may be specified in the order;(b)requiring him to reside or remain in such place or within such area in Meghalaya as may be specified in the order, and if he is not already there to proceed to that place or area within such time as may be specified in the order;(c)requiring him to notify his movements or to report himself or both to notify his movements and report himself in such manner, at such times and to such authority or persons as may be specified in the order;(d)imposing upon him such restrictions as may be specified in the order in respect of his employment or business, in respect of his association or communication with order persons and in respect of his activities in relation to the dissemination of news or propagation of the opinions;(e)prohibiting or restricting the possess or use by him of any such article or articles as may be specified in the order;(f)otherwise regulating his conduct in any such particular manner as may be specified in the order.
