51. Obligations on landholders and others to give information in certain cases.
- In such areas as the State Government may, by notification direct, and subject to such conditions and exceptions (if any) as it may, by notification prescribe, whenever any intoxicant is manufactured, or any hemp plant is cultivated or collected on any land, or in any place or village, in contravention of I he provisions of this Act, all owners and occupiers of such land or place, and their agents and all members of village councils, gaonburahs, mauzadars, mandals, and village other authorities in such village, as the case may be, shall in the absence of reasonable excuse, be bound to give information of the fact to a Collector, to a Magistrate or to any officer of the Excise or Police Department as soon as such fact may come to their knowledge.
