Section 44 in The Andaman and Nicobar Islands Excise Regulation, 2012
44. Penalty for employing minors or selling liquor to minors.- If any licence holder or any person acting in his behalf, sells or delivers any liquor to any person apparently under the age of eighteen years or employs any person under the age of eighteen years, he shall be punishable with imprisonment for a term which may extend three months and with fine which may extend to fifty thousand rupees or with both.
