(2)Any Court trying any such offence shall in addition direct that the person keeping the place of public entertainment, or the eating house or conducting a dancing school, in respect of which the offence has been committed shall close such place, dancing school, or as the case may be, or eating house until he obtains a licence or fresh licence, or certificate of registration, fresh registration certificate, as the case may be, in respect thereof and thereupon such person shall forthwith comply with such direction.
