Section 8G in The Meghalaya Maintenance Of Public Order Act, 1947
8G. Forcing or evading a guard.
Any person who effects or attempt to effect entry into a protected place or protected area-(a)by using, or threatening to use, criminal force to any person posted for the purpose of protecting or preventing or controlling access to, such place or area, or(b)after taking precautions to cancel his entry or attempted entry from any such person, shall be punishable with imprisonment for a term which may extend to five years or with fine or with both.
