38. Penalty for certain unlawful acts of licensed vendors or their servants.
- 1. If any licensed vendor, or any person in his employment and acting on his behalf -a. employs or permits to be employed in any part of his licensed premises any woman or other person in contravention of section 21;b. sells any excisable article or intoxicant to a person who is drunk or intoxicated; orc. sells or delivers any spirit or intoxicating article to any person apparently under the age of eighteen years whether for consumption by such person or by any other person, and whether for consumption on or off the premises of such vendor; ord. permits drunkenness, intoxication, disorderly conduct gaming on the premises of such vendor ; ore. permits any person whom he knows, or has reason to believe, to have been convicted of any non-available offence, or who are reputed prostitutes to meet, or any such person to remain on the premises of such vendor, whether for the purposes of crime or prostitution or not ;he shall be liable to imprisonment for a term which may extend to six months or to fine which may extend to two thousand rupees or to both.
