(2)No person who is licensed to sell foreign liquor [or country spirit] [Inserted by section 16(2)(a), ibid.] for consumption on his premises shall, [ * * * ] [The words "without the previous written permission of the Excise Commissioner" omitted by s 16(2)(b), ibid.]during the hours in which such premises are kept open for business, employ or permit to be employed, either with or without remuneration, any women, in any part of such premises in which such liquor [or spirit] [Inserted by section 16(2)(c), ibid.] is consumed by the public.[ xxx ] [Sub-section (3) omitted by section 16(3), ibid.]
