24. Closing of shops for the sake of public peace.
(1)The District Magistrate, by notice in writing to the licensee, may require, that any shops in which any intoxicant is sold shall be closed at such times or for such period as he may think necessary for the preservation of the public peace.(2)If a riot of unlawful assembly is apprehended or occurs in the vicinity of any shop, a Magistrate of any class, who is present, may require such shop to be kept closed for such period as the may think necessary :Provided that, when any such riot or unlawful assembly occurs, a licensee shall, in the absence of the Magistrate, close his shop without any order.(3)When any Magistrate issues an order Under sub-section (2), the shall forthwith inform the Collector of his action and his reasons thereof.
