Section 44(1) in The Bihar Prohibition And Excise Act, 2016
(1)If any person employs any minor below the age of eighteen years or women for the purposes of hiding, selling, possessing, transporting, or distributing any liquor or intoxicant, he shall be punishable with a term which shall not be less than ten years but which may extend to life imprisonment and with fine, which shall not be less than one lakh rupees which may extend to ten lakh rupees, or with both.
