Section 11(2) in The Meghalaya Maintenance Of Public Under (Autonomous Districts) Act
(2)If any person contravenes the provisions of sub-section (1), he shall be punishable with imprisonment for a term, which may extend to two years or with fine or with both.Explanation:- For the purpose of this section 'prejudicial act' means any act including shouting slogans which is intended or is likely to undermine the security of, or tends to overthrow the State:Provided that bonafide acts indicating disapprobation of the policy or measures of the Government with a view to obtain their alteration by lawful means shall not be deemed to be acts which are intended or are likely to undermine the security of or tend to overthrow the State.
