55. Penalty for unlawfully selling to persons under eighteen or employing children or women.
- If any licensed vendor or any person in his employ or acting on his behalf(a)sells or delivers any liquor or intoxicating drug in contravention of Section 22; Or(b)employs or permits to be employed on any part of his licensed premises any person in contravention of Section 23; or(c)permits disorderly conduct or gaming on the licensed premises;(d)permits any person whom he knows or has reason to believe to have been convicted of any non-bailable offence or any reputed prostitute to frequent his licensed premises, whether or not for the purposes of crime or prostitution;shall in addition to any other penalty to which he may be liable be punishable with a fine which may extend to five hundred rupees.
