15. Manufacture and preparations for manufacture permitted only under licence.
- Except under the authority and in accordance with terms and conditions of a licence granted in that behalf by the Collector or by the Excise Commissioner-(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 and materials, still, utensil, implement or apparatus whatsoever for the purpose of manufacturing any intoxicant.
