(1)Except under the authority and in accordance with the terms and conditions of a licence granted in that behalf by the authority prescribed in the rules framed under this Act-(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 tari:Provided that nothing in clause (c) shall apply to tari which may lawfully be sold under clauses (b) to (e) of proviso (3) to Section 18.
