(1)The District Magistrate or a Sub divisional Magistrate, or (in [Kolkata] [Substituted by section 5 of the West Bengal Capital City (Change of Name) Act, 2001 (West Bengal Act No. 18 of 2001) (w.r.e.f. 1.1.2001) for the word Calcutta.]) [the Chief Metropolitan Magistrate] [Substituted by section 4 of the Bengal Excise (Amendment) Act, 1983 (West Bengal Act No. 38 of 1983) for the words the Chief Presidency Magistrate.] or the Commissioner of Police, may, by notice in writing to the licensee require that any shop in which any [intoxicant] [Substituted by paragraph 3 of, and Schedule IV to, the Government of India (Adaptation of Indian Laws) Order, 1937 for the words excisable article.] is sold shall be closed at such times or for such period as such Magistrate or Commissioner of Police may think necessary for the preservation of the public peace.
