Section 23(1) in The United Provinces Excise Act, 1910
(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 [twenty-one years] [Substituted by U.P. Act 9 of 1978, Section 5 (w.e.f. 24-4-1978), for the words 'eighteen years'.] in any part of such premises in which such liquor or spirit is consumed by the public.
