11. Prohibition of import, export, transport, manufacture, possession, sale, etc.
of intoxicant. - (1) No person shall construct or establish any manufactory or warehouse, bottle, import, export, transport, transit, manufacture, collect, possess, sell or purchase any intoxicant or use, keep or have in his possession any material whatsoever, still, utensil, implement, apparatus, label, cork, capsule or seal for manufacture of any intoxicant except under the authority and in accordance with the terms and conditions of a licence or letter of intent or permit granted under this Act and the rules framed thereunder.(2)The possession of labels, corks or capsules by its printer or manufacturer, as the case may be, will not amount to illegal possession and offence under this section if printed or manufactured under the authority from the holder of licence to manufacture intoxicant, issued under this Act.
