322. Licensees prohibited from allowing bad character and prostitutes to resort to shop.
- The holder of a licence for the retail vend of intoxicants is prohibited from allowing persons of notoriously bad character to resort to his shop, or from permitting two or more persons, who have been convicted of a serious offence or who are reputed prostitutes, to assemble in his shop whether for the purpose of crime, prostitution or not. He is required to prevent drunkenness, gambling and disorderly conduct on his premises, and to give information to the nearest Magistrate or Police Officer of any suspected person who may resort to his shop.
