(1)No licensed vendor and no person in the employ of [such vendor or acting] [Substituted, by Rajasthan Act 28 of 1961.] on his behalf shall sell or deliver any liquor or intoxicating drug(a)to any person apparently under the age of 18 years, or(b)to any person of unsound mind, or(c)to any soldier on duty and in uniform except with the permission of the proper officer of the unit to which the soldier belongs.Explanation The provisions of this sub-section apply whether the liquor or intoxicating drugs is sold or delivered to a person for consumption by himself or by any other person and whether the sale or delivery is for consumption on the premises of the vendor or otherwise.
