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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Chattisgarh - Subsection

Section 24(2) in Chhattisgarh Excise Act, 1915

(2)If a riot or unlawful assembly is apprehended or occurs in the vicinity of any shop, a Magistrate of any class, who is present, may require such shop to be kept closed for such period as he may think necessary:Provided that, when any such riot or unlawful assembly occurs, a licensee shall, in the absence of the Magistrate, close his shop without any order.