23. Prohibition of employment of children under the age of 18 years, or women and of certain other persons.
(1)No person who is licensed to sell liquor for consumption on his premises shall during the hours in which such premises are kept open for business, employ or permit to be employed either with or without remuneration, any person under the age of 18 years or any leper or any person suffering from an infectious disease in any part of such premises in which such liquor or spirit is consumed by the public.(2)No person who is licensed to sell Foreign Liquor for consumption on his premises shall, without the previous permission in writing, of the Excise Commissioner [or an Excise Officer duly empowered in that behalf] [Substituted by Rajasthan Act 38 of 1957.] 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 liquor is consumed by the public(3)Every permission granted under sub-section (2) shall be endorsed on the licence and may be modified or withdrawn.
