- Whenever any intoxicant is manufactured or collected, or any hemp plant is cultivated on any land in contravention of this Act-(a)any owner or occupier of such land and any agent of any such owner or occupier; and(b)all village-headmen, village-accountants, village-watchmen, and all officers employed in the collection of revenue or rent of land on the part of the Government or the Court of Wards in the villages, 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, Police of Land Revenue Department, as soon as the fact comes to their knowledge.
