62. Penalty for unlawful selling to person under twenty five or employing them or women.
- If any licensed vendor, or any person in his employ or acting on his behalf :-(a)in contravention of Section 29 sells or delivers any liquor or intoxicating drug to any person apparently under the age of twenty five years, or(b)in contravention of Section 30 employs or permits to be employed, on any part of his licensed premises referred to in that section any man under the age of twenty five years or women, or,(c)sells any intoxicant to a person who is drunk or intoxicated ; or(d)permits drunkness, intoxication, disorderly conduct or gaming on the licensed premises of such licensed vendor; or(e)permits any person whom he know or has reason to believe to have been convicted of any non-bailable offence or any reputed prostitute to frequent his licensed premises whether, for the purposes of crime or prostitution or not.he 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.When any licensed vendor or any person in his employ or acting on his behalf is charged with permitting drunkness or intoxication on the licensed premises of such vendor and it is proved that any person was drunk or intoxicated on such premises, it shall lie on the person charged to prove that the licensed vendor or the person employed by him or acting on his behalf took all reasonable steps for preventing drunkness or intoxication on such premises.
