(2)If a riot or unlawful assembly is apprehended or occurs in the vicinity of any such shop a Magistrate of any class or any police officer above the rank of a constable who is present, may require such shop to be kept closed for such period as he may think necessary :Provided that where any such riot or unlawful assembly occurs the licensee shall in the absence of such Magistrate or police officer, close his shop without any order.
