(2)If any riot or any unlawful assembly is apprehended or occurs in the vicinity of any such [shop/bar] [Substituted 'shop' by Act No. 1 of 2010, dated 19.4.2010.] any Magistrate of the first or second class may, for reasons to be recorded in writing, require such [shop/bar] [Substituted 'shop' by Act No. 1 of 2010, dated 19.4.2010.] to be kept closed for such reasonable period as he may think necessary.
