25. Employment of children or women by licensed vendors.
(1)No person who is licensed to sell foreign liquor or country spirit for consumption on his premises shall, during the hours in which such premises are kept open for business, employ or permit to be employed, either with or without remuneration, any [person under the age of twenty-one years] [Substituted by section 16(1) of the Bengal Excise (Amendment) Act, 1965 (West Bengal Act 39 of 1965) for the words child under the age of fourteen yearSection], in any part of such premises in which such liquor or spirit is consumed by the public.(2)No person who is licensed to sell foreign liquor [or country spirit] [Inserted by section 16(2)(a), ibid.] for consumption on his premises shall, [ * * * ] [The words "without the previous written permission of the Excise Commissioner" omitted by s 16(2)(b), ibid.]during the hours in which such premises are kept open for business, employ or permit to be employed, either with or without remuneration, any women, in any part of such premises in which such liquor [or spirit] [Inserted by section 16(2)(c), ibid.] is consumed by the public.[ xxx ] [Sub-section (3) omitted by section 16(3), ibid.](4)[ * * *] [Sub-section (4) omitted by section 16(4), ibid.]
