(2)Any Court trying any such offence shall in addition direct that the person keeping the place of public entertainment, [or the eating house,] [or conducting a dancing school], in respect of which the offence has been committed shall [close such place, dancing school, or as the case may be, [or eating house] until he obtains a licence or fresh licence, [or certificate of registration, fresh registration certificate, as the case may be, in respect thereof and thereupon such person shall forthwith comply with such direction].
