(1)A licensed vendor or any person in his employ and acting on his behalf who -(a)sell any intoxicant to a person who is drunk or intoxicated; or(b)sells or gives any intoxicant to any person in contravention of Section 23; or(c)in contravention of Section 22 employees or permits to be employed on any part of his licensed premises referred to in that section any male person or woman; or(d)permits drunkenness, intoxication, disorderly conduct, dancing, singing, playing of music or gaming on the licensed premises of such vendor; or(e)permits persons whom he knows or has reason to believe to have been convicted of any non-bailable offence, or who are prostitutes, to resort to or assemble on the licensed premises of such vendor whether for the purposes of crime or prostitution or not;shall be punishable with fine which shall not be less than one hundred rupees but which may extend to two thousand rupees.
