(1)The District Magistrate may, by notice in writing to the [licensee/lease holder] [Substituted 'licensee' by Act No. 1 of 2010, dated 19.4.2010.], require that any [shop/bar] [Substituted 'shop' by Act No. 1 of 2010, dated 19.4.2010.] in which any intoxicant is sold shall be closed at such times or for such period as he may think necessary for preservation of the peace.Explanation. - For the purposes of this section the expression 'District Magistrate' includes the Additional District Magistrate or any other person empowered to exercise the powers of District Magistrate.
