Section 26 in The Dadra and Nagar Haveli Excise Regulation, 2012
26. Closing of shops for preservation of public peace. The District Magistrate or any other officer authorised by him may, by notice in writing to the licensee, require that any shop in which any liquor or other intoxicants is sold shall be closed at such times or for such period,as he may think necessary for public peace:
Provided that the closure days in a licensing year shall not exceed seven days in all or more than three days continuously at anyone time:Provided further that if the Excise Commissioner or any officer authorised by him in this behalf is of the opinion that any particular shop or all shops in any particular area shall be closed for a period exceeding seven days in a licensing year or more than three days continuously at anyone time, he may with prior sanction of the Administrator, permit to do so.
