Section 13A(1) in The Meghalaya Maintenance Of Public Under (Autonomous Districts) Act
(1)If as respects any place or class of places the State Government considers it necessary or expedient in the public interest or in the interest of the safety and security of such place or class of places that special percussions should be taken to prevent the entry of unauthorized persons, the State Government may by order declare that place or, as the case may be, every place of that class to be a protected place; and thereupon, for so long as the order is in force, such place or every place of such class, as the case may be shall be a protected place for the purposes of this Act.
