72. Duty of owners and occupiers of land and other persons to give notice of unlicensed manufacture.
- Whenever any intoxicant in manufactured, or any hemp plant (Cannabis Sativa ) is cultivated or any portion of the hemp plant (Cannabis Satiim) 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, and their agents, and all Panchavats and chaukidars 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.
