Section 26(1) in The Bihar and Orissa Excise Act, 1915
(1)The District Magistrate or a Sub-divisional Magistrate, may, by notice in writing to the licensee, require that any shop in which any [intoxicant] [Substituted by. A.L.O. 1937.] is sold shall be closed at such times or for such period as he may think necessary for the preservation of the public peace.
