Section 25 in The Bihar and Orissa Excise Act, 1915
25. Employment of children or women by licensed vendors.
(1)No person who is licensed to sell foreign liquor [* * *] [Repealed by the Bihar and Orissa Excise (Amendment) Act, 1 of 1928.] 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 [eighteen] [Substituted by the Bihar and Orissa Excise (Amendment) Act, 1 of 1928.] years,in any part of such premises in which such liquor [* * *] [Repealed by the Bihar and Orissa Excise (Amendment) Act, 1 of 1928.] is consumed by the public.[(1-a) No person who is licensed to sell country spirit or any intoxicating drug shall employ or permit to be employed, either with or without remuneration, any person under the age of eighteen years, in any part of the premises in which such spirit or drug is sold, during the hours in which such premises are kept open for business.] [Inserted by the Bihar and Orissa Excise (Amendment) Act, 1 of 1928.](2)No person who is licensed to sell foreign liquor for consumption on his premises shall, without the previous written permission of the Board;during the hours in which such premises are kept open four business employ or permit to be employed, either with or without remuneration, any woman;in any part of such premises in which such liquor is consumed by the public.(3)The [State Government] [Substituted by A.L.O. 1950.] may, by notification, declare that Subsection (2) shall apply also, any specified area, to persons licensed to sell country spirit for consumption on their premises.(4)Every permission granted under Sub-section (2) shall be endorsed on the licence, may be modified or withdrawn.
