(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, keep 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 sub-section (3) of the Section 17.
