16. Manufacture of excisable article prohibited except under the provision of this Act.
(1)(a)No excisable article shall be manufactured.(b)no hemp plant (Cannabis Sative) shall be cultivated,(c)no portion of the hemp plant (Cannabis Sativa) from which intoxicating drug can be manufactured shall be collected.(d)no liquor shall be bottled for sale,(e)no Tan producing free shall be tapped,(f)no Tan shall be drawn from any tree, and(g)no person shall use, keep or have in his possession any materials, still, utensil, implement, instrument or apparatus whatsoever for the purposes of manufacturing any excisable article, except under the authority and subject to the terms and conditions of a licence granted in that behalf by the Excise Commissioner [or by an Excise Officer duly empowered in this behalf] [Substituted by Rajasthan Act 38 of 1957.](2)No distillery, brewery or pot-still be constructed or worked except under the authority and subject to the terms and conditions of a licence granted in that behalf by the Excise Commissioner.
