76. Duty of owners and occupiers of land and other persons to give notice of unlicensed manufacture.
- Whenever any intoxicant is manufactured on any land or premises, or any hemp plant is cultivated, or any portion of the hemp plant from which an intoxicating drug can be manufactured or produced is collected, on any land in contravention of this Act, all owners and occupiers of such land or premises, and their agents and all panchayats, village-headmen, patwaris, sarbarakar, chaukidars and dafadars of the village, shall, in the absence of reasonable excuse, be bound to give notice of the fact to a Magistrate or an Officer of the Excise, Police or Land-Revenue Department, as soon as the fact comes to their knowledge.
