Section 70 in The Dadra and Nagar Haveli Excise Regulation, 2012
70. Landholders, officers and other to give information. - (1) Whenever any intoxicant is manufactured, exported, imported or transported, collected or possessed or sold, in contravention of any provision of this Regulation, the owner or occupier of such land or building or his agent, and every officer of police and land revenue department, local bodies and block development officer shall, in the absence of reasonable excuse, be bound to give notice of the fact to a Magistrate or to an officer of the excise department as soon as the fact comes to his knowledge.
(2)Every Excise Officer shall be bound to give immediate information to his immediate superior of all breaches of any of the provisions of this Regulation, which may come to his knowledge under sub-section (1) or otherwise.
