Section 8D in The Meghalaya Maintenance Of Public Order Act, 1947
8D. Punishment for carrying or possessing any corrosive substance or liquid.
Any person who carries on his person or knowingly has in his possession or under his control any corrosive substance or liquid under such circumstances as to give rise to reasonable suspicion that he does not carry it on his person or have it in his possession or under this control for a lawful object, shall unless he can show that he was carrying it on his person, or that he had it in his possession or under his control for a lawful object, be punishable with imprisonment for a term which may extend to two years or with fine or with both.
