53. Power to close shops for the sake of public peace
(1)The District Magistrate by notice in writing to the licensee may require that any shop in which any excisable or intoxicating drug 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 or unlawful assembly is apprehended or occurs in the vicinity of any such shop a Magistrate of any class or any police officer above the rank of a constable who is present, may require such shop to be kept closed for such period as he may think necessary :Provided that where any such riot or unlawful assembly occurs the licensee shall in the absence of such Magistrate or police officer, close his shop without any order.
