Section 9 in The Meghalaya Maintenance Of Public Under (Autonomous Districts) Act
9. Control of camps. Drills or parades.
(1)The State Government may in the interest of public order by an order prohibit, or impose such conditions as may benecessary on the holding of camps or performance of drill or parade with or without arms or any articles, weapon or implement capable of being used as arms by any class of persons or organizations whose activities are in the opinion of the State Government subversive of law and order.(2)Any contravention of an order made under this section shall be punishable with imprisonment which may extend to two years or with fine or with both.
