- Every person who occupies any land or building or who is a landlord of an estate, residing in the village, on or in which there shall be any tapping for tari or manufacture of any liquor or intoxicating drug not authorised by a permit or licence issued under this Act, shall, in the absence of reasonable excuse, be bound to give notice of the same to a Magistrate or to a Prohibition Authority or to an officer of the Police as soon as such tapping or manufacture shall have come to his knowledge.
