38. Penalty for keeping up signboard or notice after expiry of licence
Whenever any licence granted as aforesaid shall have ceased to have effect, it shall be lawful for the Commissioner of Police to order the person to whom such licence shall have been granted to remove or cause to be removed any signboard or other notice which such person might have been theretofore bound, under the conditions of his said licence, to affix on or near the house or place of public resort or entertainment for which such licence had been granted; and any person who shall fail to obey any such order forthwith shall be liable, on summary conviction before a Magistrate, to a fine of ten rupees for every day thereafter during which he shall so fail.
