(7)Notwithstanding anything herein before contained in this section or which may be contained in any rule made thereunder, it shall always be lawful for the competent authority to refuse a licence for, or to prohibit the keeping of any place of public amusement or entertainment or any place used for conducting a dancing school or to refuse a certifi-cate of registration for, or to prohibit the keeping of any eating house, as the case may be, by a person of notoriously bad character.
