15B. [ Sale of liquor to person under [23 years] [Inserted by Section 17 of Act 10 of 1967.] of age prohibited.
- No person licensed to sell liquor and no person in the employee of such licensed person or acting with the express or implied permission of such licensed person on his behalf shall sell or deliver any liquor to any person under the age of [twenty three years] [Substituted 'twenty one' by Act No. 25 of 2018, dated 6.7.2018.]]
