(2)If a riot or unlawful assembly is apprehended or occurs in the vicinity of any such shop, [an Executive Magistrate] [Substituted for the words 'a magistrate' by Punjab Act No. 25 of 1964.] of any class may require such shop to be kept closed for such period as he may think necessary :Provided that where any such riot or unlawful assembly occurs the licensee shall, in the absence of, a Magistrate, close his shop without any order.
