- Any Magistrate before whom any person is convicted of an offence contrary to the provisions of this Act, relating to the use of any place for a purpose for which a license is required, or of the non-observance of any of the bye-laws relating thereto made under this Act in addition to the fine which may be imposed on such person under this Act may suspend for any period not exceeding two months, any such license.And the Board upon the conviction of any person for a second or other subsequent like offence may cancel his license.
