Section 54 in The Bihar and Orissa Excise Act, 1915
54. Penalty for certain unlawful acts of licensed vendors or their servants.
(1)If any licensed 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 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(b)sells any [intoxicant] [Substituted by A.L.O. 1937, for 'excisable articles.'] to a person who is drunk or intoxicated; or(c)sells or delivers any spirit or intoxicating drug to any [person] [Substituted for the word 'child' by Bihar and Orissa Excise (Amendment) Act 8 of 1928; Section 6(a).] apparently under the age of [twenty-one years] [Substituted by Act 41 of 1976, for 'eighteen'.]; whether for consumption by such [person] [Substituted for the word 'child' by Bihar and Orissa Excise (Amendment) Act 8 of 1928; Section 6(a).] 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 persons 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 [twenty thousand rupees] [Substituted vide O.A. No. 10 of 2006, O.G.E. No. 1261 dated 8.9.2006 (w.e.f. 1.6.2006).].(2)When any licensed vendor; or any person in bis employ and acting on is behalf, is charged with permitting drunkenness or intoxicating 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 persons employed by him took all reasonable steps for preventing drunkenness or intoxication on such presses.
