(1)The District Magistrate or a Sub divisional Magistrate, or (in [Kolkata] [Substituted by section 5 of the West Bengal Capital City (Change of Name) Act, 2001 (West Bengal Act No. 18 of 2001) (w.r.e.f. 1.1.2001) for the word Calcutta.]) [the Chief Metropolitan Magistrate] [Substituted by section 4 of the Bengal Excise (Amendment) Act, 1983 (West Bengal Act No. 38 of 1983) for the words the Chief Presidency Magistrate.] or the Commissioner of Police, may, by notice in writing to the licensee require that any shop in which any [intoxicant] [Substituted by paragraph 3 of, and Schedule IV to, the Government of India (Adaptation of Indian Laws) Order, 1937 for the words excisable article.] is sold shall be closed at such times or for such period as such Magistrate or Commissioner of Police may think necessary for the preservation of the public peace.(2)If any riot or unlawful assembly is apprehended or occurs in the vicinity of any shop in which any [intoxicant] [Substituted by paragraph 3 of, and Schedule IV to, the Government of India (Adaptation of Indian Laws) Order, 1937 for the words excisable article.] 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.(3)When any Magistrate or Police Officer makes a direction under sub-section (1) or sub-section (2), he shall forthwith inform the Collector of his action and his reason therefor.
