54. Penalty for certain unlawful acts of licenced vendors or their servants.
- If any licenced, vendor, or any person in his employ and acting on his behalf,-(a)in contravention of section 25, employs or permits to be employed, in any part of his licenced premises referred to in that section, any person under the age of [twenty one] [Substituted for 'eighteen' by Act 6 of 1985.] years or any woman; or(b)sells any intoxicant to a person who is drunk or intoxicated; or(c)sells or delivers any spirit or intoxicating drug to any person apparently under the age of [twenty-one] [Substituted for 'eighteen' by Act 6 of 1985.] years, whether for consumption by such person or by any other person, and whether for consumption on or off the premises of such vendor; or(d)permits drunkenness, intoxication, disorderly conduct or gaming on the premises of such vendor; or(e)permits any person whom he knows, or has reason to believe, to have been convicted of any non-bailable offence, or who are reputed prostitutes, to meet, or any such person to remain, on the premises of such vendor, whether for the purposes of crime or prostitution or not, he shall be liable to fine which may extend to five hundred rupees.(2)When any licenced vendor, or any person in his employ and acting on his behalf, is charged with permitting drunkenness or intoxication on the premises of such vendor, and it is proved that any person was drunk or intoxicated on such premises, it shall lie on the person charged to prove that the vendor and the persons employed by him took all reasonable steps for preventing drunkenness or intoxication on such premises.
