Section 8A(1) in The Meghalaya Maintenance Of Public Order Act, 1947
(1)The State Government may, for purpose of the preventing activities, which in their opinion undermine the security of, or tend to overthrow the State by general order, prohibit, restrict or impose conditions on -(i)the use or operation in street, square, public place or any other place of any apparatus for amplifying the human voice, or any reproduction of the human voice, such as a megaphone or an electrically operated loudspeaker; and(ii)the use or operation or driving in any street, square, public place or any other place of any vehicle which carries or has attached to it any apparatus referred to in sub-clause (i)
