- No licensed [vendor or a manufacturer] [In place of word 'vender' substituted by Amendment Act 10 of 1976.] and no person in the employ of a [vendor or a manufacturer] [In place of word 'vender' substituted by Amendment Act 10 of 1976.] and acting on his behalf shall sell or deliver any excisable article or foreign liquor-(a)to any person apparently under the age of [21 years] [In place of word '18 years' substituted by Amendment Act 10 of 1976.], or(b)to any person of unsound mind.
