It shall be competent to the Commissioner of Police, subject to the direction and control of the said State Government, to limit, in such certificate as aforesaid, the period for which the licence may be granted, and also to fix such conditions as he may deem necessary for securing the good behaviour of the keepers of the houses and places of entertainment as aforesaid, and for the prevention of drunkenness and disorder among the persons frequenting or using the same, and from time to time to vary such conditions, subject to such direction and control as aforesaid; and no licence granted under the Bengal Excise Act, 1909 (Ben. Act V of 1909), shall be valid unless it shall contain such conditions as shall have been imposed and shall remain in force for the time being under this section.
