(2)A licence granted under sub-section (1) shall be valid [until the end of the year in which it is issued] [Substituted by Act 24 of 1936 s.55, for "for one year"] and the grant of such licence shall not be withheld by the [Board] [Substituted by Act 24 of 1936, S.69, for "Cantonment Authority"] unless it has reason to believe that the business which it is intended to establish or maintain would be offensive or dangerous to the public [or that the premises in which the business is intended to be established or maintained are unsuitable for the purpose] [Added by Act 2 of 1954, s.19.].
