Section 8F(1) in The Meghalaya Maintenance Of Public Order Act, 1947
(1)If the State Government considers it necessary on expedient in the public interest or in the interest of the safety and security of any area to regulate the entry of person into that area, the State Government may without prejudice to any other provisions of this Act, by order declare the area to be a protected area; and thereupon, for so long as the order is in force, such area shall be a protected are for the purpose of this Act.
