Section 44 in The Bihar Prohibition And Excise Act, 2016
44. Penalty for employing minors or women in illegal liquor trade.
(1)If any person employs any minor below the age of eighteen years or women for the purposes of hiding, selling, possessing, transporting, or distributing any liquor or intoxicant, he shall be punishable with a term which shall not be less than ten years but which may extend to life imprisonment and with fine, which shall not be less than one lakh rupees which may extend to ten lakh rupees, or with both.(2)If any person threatens, cajoles, lures or encourages or makes any attempt to threaten, cajole, lure or encourage women or any minor below the age of eighteen, into possessing, storing, distributing, selling, purchasing, transporting or consuming any intoxicant or liquor,he shall be punishable with a term which shall not be less than eight years but which may extend to ten years and with fine, which shall not be less than one lakh rupees which may extend to ten lakh rupees, or with both
