Section 30 in The Assam Reorganisation (Meghalaya) Act, 1969
30. Penalty for sitting and voting before making an oath or affirmation or when not qualified or when disqualified.
If a person sits or votes as a member of the Legislative Assembly before he has complied with the requirements of section 26, or when he knows that he is not qualified or that he is disqualified for membership thereof, or that he is prohibited from so doing by the provisions of any law made by Parliament or the Legislature of Meghalaya, he shall be liable in respect of each day on which he so sits or votes, to a penalty of five hundred rupees to be recovered as a debt due to Meghalaya.
