Section 61(a) in The United Provinces Excise Act, 1910
(a)in contravention of Section 22 sells or delivers any liquor or intoxicant drug to any person apparently under the age of [twenty-one] [Substituted by U.P. Act 9 of 1978, Section 13 (w.e.f. 24-4-1978).] years; or
