Section 8A in The Meghalaya Maintenance Of Public Under (Autonomous Districts) Act
8A. Breach of public order, penalty
Whosoever whether an individual or any organization or any association of persons or group of persons either singly or collectively does/do anything by whatever means any act for causing abstention from normal activities by members of public, employees, disrupts normal life or does any act being subversive Of law and order or destroy public or private properties shall be guilty of offence under this Act and shall be punishable with imprisonment for three years and upwards but not more seven years and also shall be liable compensate the Government, the public and private citizen for the loss suffered by them.
