23. [ Prohibition of sale of liquor intoxicating drug to persons under the age of twenty one years. [Substituted by M.P. Act No. 39 of 1982.]
- No person who is licensed to sell intoxicants shall sell or deliver any liquor or intoxicating drug to any person apparently under the age of twenty one years whether of consumption by such person or by another person or whether for consumption on or off the premises of such vendor.]
