(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.
