14. Manufacture and preparations for manufacture permitted only under licence.
(1)Except under the authority and in accordance with the terms and conditions of a licence granted in that behalf by the Collector or by the Excise Commissioner-(a)no intoxicant shall be manufactured;(b)no hemp plant (Cannabis Sativa L) shall be cultivated or collected;(c)no liquor shall be bottled for sale ;(d)no distillery or brewery shall be constructed or worked; and(e)no person shall use, or have in his possession any materials, still, utensil, implement or apparatus whatsoever for the purpose of manufacturing any intoxicant other than Zu and Rohi:Provided that nothing in Clauses (c) and (e) shall apply to Zu and Rohi in the areas other than town boundaries of the administrative headquarters:Provided further that nothing in Clause (e) shall apply in respect of production of Zu and Rohi for domestic consumption in all areas in the State.
