Section 75 in Rules under the United Provinces Excise Act, 1910
75. Village headman.
- The duties imposed on village headman and others by Section 57 of the Excise Act should be strictly enforced. A village headman who fails to give notice of the illicit manufacture of any intoxicant or of the illicit cultivation of plants producing intoxicating the drug immediately such illicit manufacture or cultivation has come to his notice, should be promptly reported to the District Magistrate for prosecution under Section 68 of the Excise Act.
