(2)Notwithstanding the provisions of sub-clause (1) any person carrying on such business from before the commencement of this Order may make an application for licence under this Order within a week from the commencement of this Order, and in relation to any such person--(a)the provisions of clause 18 and the Schedules shall apply immediately as if he were a licensee;(b)the provisions of sub-clause (1) shall not apply for the said period of one week and the period intervening between the date of his application and its grant or refusal by the Licensing Officer.
