20. Prohibition of sale to persons under the age of eighteen years, students and persons on Government uniform.
- a. No licensed vendor and no person in the employment of such vendor and acting on his behalf shall sell or deliver any liquor or intoxicants to any person apparently of under the age of eighteen years or a student or any uniformed person whether for consumption by such person or by any other person and whether for consumption on or off the premises of such vendor.
