13. Licence required for manufacture, etc. of intoxicants.
(a)No intoxicant shall be manufactured or collected;(b)no hemp plant, shall be cultivated;(c)no tari-producing tree shall be tapped and no Tari shall be drawn from any tree;(d)no liquor shall be bottled for sale;(e)no distillery or brewery shall be constructed for worked; and(f)no person shall use, keep or have in his possession any materials, still, utensil, implement or apparatus whosoever for the purpose of manufacturing any intoxicant other than tari; except under the authority and subject of the terms and conditions of a licence granted in that behalf:Provided that the State Government may, by notification, declare that the provisions of this section shall not apply in any area specified in this behalf, to the tapping of tari-producing trees, or to the drawing of tari subject to such conditions as it may prescribe :Provided further that the State Government may, by notification, declare that the provisions of this section shall, [x x x] [Omitted by M.P. Act No. 23 of 1958.] not apply in such areas as may be specified in this behalf to the manufacture of liquor for home consumption, subject to such condition as it may prescribe.
