20. Closing of shops for preservation of public peace.
(1)The District Magistrate may, by notice in writing to the [licensee/lease holder] [Substituted by Act No.1 of 2010.] require that any [shop/bar] [Substituted by Act No.1 of 2010.] in which any intoxicant is sold shall be closed at such times or for such period as he may think necessary for the preservation of the public peace.Explanation. - For the purposes of this section, the expression District Magistrate? includes the Additional District Magistrate or any other person empowered to exercise the powers of District Magistrate.(2)If any riot or any unlawful assembly is apprehended or occurs in the vicinity of any such [shop/bar] [Substituted by Act No. 1 of 2010.] any Magistrate of the first or second class may, for reasons to be recorded in writing, require such [shop/bar] [Substituted by Act No.1 of 2010.] to be kept closed for such reasonable period as he may think necessary.(3)[ The licensee/lease holder shall not, on account of closure of the shop/bar under this section, be entitled to any compensation or refund of licence fee or lease amount.] [Substituted by Act No. 1 of 2010.]
