Section 54(1)(a) in The Bihar and Orissa Excise Act, 1915
(a)in contravention of Section 25, employs or permits to be employed, in any part of his licensed premises referred to in that Section [any person under the age of eighteen years or any woman] [Substituted for 'any child woman' by the Bihar and Orissa Excise (Amendment) Act, 1 of 1928.]; or