(2)If a riot or unlawful assembly is imminent, or takes place; it shall be lawful for [any Executive Magistrate] or Police Officer who is present to direct that such place shall be closed and kept closed for such period as he thinks fit, and in the absence of [any Executive Magistrate] [These words were substituted for the words 'any Magistrate' by Bombay 21 of 1954, Section 3 Second Schedule.] or Police Officer the person referred to in sub-section (1) shall himself close such place.
