(1)A civil authority may direct that any premises in its jurisdiction which in its opinion are used for the sale of refreshments to be consumed on the premises or as a place of public resort or entertainment, or as a club, and which are or have recently been frequented by foreigners, shall be either closed altogether or kept closed during such hours or for such purposes as may be required by it, if in its opinion either(a)the foreigner so frequenting the premises are of criminal or disloyal associations or otherwise undesirable; or(b)the premises are conducted in a disorderly or improper manner, or in a manner prejudicial to the public good, and if any premises are kept open in contravention of any such direction the occupier or person having control of the premises shall be deemed to have acted in contravention of this order.
