(1)If it be shown to the satisfaction of the Board at a meeting that nay place license under Section 229 causes any nuisance or is injurious to the health of the neighbourhood, it may notwithstanding anything contained in the said section, give notice to the occupier to discontinue the use of such place within one month after the date of such notice:Provided that such notice shall be given until the license shall have been given reasonable opportunity of showing cause against such notice and the Board shall refund so much of any fee levied in respect of such place under Section 68, sub-section (2) as may be proportionate to the unexpected portion of the year for which the license was granted.
