(2)Any Court trying any such offence shall in addition direct that the person keeping the place of public entertainment [*] [Deleted 'or the eating house' by Gujarat Act No. 8 of 2018, dated 5.4.2018.], in respect of which the offence has been committed shall close such place [*] [Deleted 'or, as the case may be, eating house' by Gujarat Act No. 8 of 2018, dated 5.4.2018.], until he obtains a licence or fresh licence, as the case may be, in respect thereof and thereupon such person shall forthwith comply with such direction.
