(7)Notwithstanding anything hereinbefore contained in this section or which may be contained in any rule made thereunder, it shall always be lawful for the competent authority to refuse a licence for, or to prohibit the keeping of any place of public amusement or entertainment [***] [Deleted 'or to refuse a certificate of registration for, or to prohibit the keeping of, any eating house, as the case may be,' by Gujarat Act No. 8 of 2018, dated 5.4.2018.] by a person of notoriously bad character.
