Section 22 in The United Provinces Excise Act, 1910
22. Prohibition of sale to persons under the age of [twenty one years] [Substituted by U.P. Act 9 of 1978, Section 5 (w.e.f. 24-4-1978), for the words 'eighteen years'.].
- No licensed vendor and no person in the employ of such vendor and acting on his behalf shall sell or deliver any liquor or intoxicating drug to any person apparently under the age of [twenty one years] [Substituted by U.P. Act 9 of 1978, Section 5 (w.e.f. 24-4-1978), for the words 'eighteen years'.] whether for consumption by such person or by any other person and whether for consumption on or of the premises of such vendor.
