Section 46 in The Dadra and Nagar Haveli Excise Regulation, 2012
46. Penalty for employing minors or selling liquor to minors. - If any licence holder or any person acting in his behalf, sells or delivers any liquor to any person apparently under the age of twenty-one years or employs any person under the age of twenty-one years, he shall be punished with imprisonment for a term which may extend to three months or with fine which may extend to fifty thousand rupees, or with both.
