(7)The licensee shall not permit the resort to his licensed premises of persons, whom there is reason to believe to be habitual criminals. He shall prevent gaming and disorderly conduct therein and shall give information to the excise officer or the nearest police officer of the resort to his licensed premises of any person suspected of having committed an offence or habitually committing offences for which under the Code of Criminal Procedure 1973, warrant would ordinarily issue, and of every irregularity committed therein, tending to disturb the public peace and he shall, at all times for police purposes, permit free access to the police to all parts of his licensed premises.
