Section 26(2) in The Bihar and Orissa Excise Act, 1915
(2)If any riot or unlawful assembly is apprehended or occurs in the vicinity of any shop in which any [intoxicant] [Substituted by. A.L.O. 1937.] is sold, any Magistrate, or any police officer above the rank of constable, who is present, may require such shop to be kept closed for such period as he may think necessary.
