Section 61 in The United Provinces Excise Act, 1910
61. Penalty for unlawful selling to persons under [twenty-one] [Substituted by U.P. Act 9 of 1978, Section 13 (w.e.f. 24-4-1978).] or employing persons under [twenty-one] [Substituted by U.P. Act 9 of 1978, Section 13 (w.e.f. 24-4-1978).], or women.
- If any licensed vendor, or any person in his employ and acting on his behalf-(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(b)in contravention of Section 23 employs, permits to be employed on any part of his licensed premises referred to in that section, any person under the age of [twenty-one] [Substituted by U.P. Act 9 of 1978, Section 13 (w.e.f. 24-4-1978).] years or any woman;he shall be punished with fine which may extend to one thousand rupees, -
