51. Landlords, officers and others to give information.
(1)Whenever any intoxicant is manufactured or collected or any excise tree is tapped or any hemp plant is cultivated, in or on any land or building, in contravention of this Act,-(a)all owners and occupiers of such land or building or their agents;(b)(i)village officers or servants including members of the village police;(ii)sarpanches, members and officers of the Gram Panchayat, and(iii)all officers, (other than Prohibition and Excise officers) employed in the collection of revenue or rent on land on behalf of the Government, or a local authority in the locality in which such land or building is situated, shall in the absence of reasonable excuse, be bound to give notice of the fact to a Magistrate or to an officer of the Excise or Police or Revenue Department as soon as the fact comes to their knowledge.(2)Every Prohibition and Excise Officer shall be bound to give immediate information either to his immediate official superior or to an Excise Inspector, of all breaches of any of the provisions of this Act, which may come to his knowledge under sub-section (1) or otherwise.(3)All such officers, sarpanches, members or servants as are referred to in sub-section (1) shall be bound,-(a)to take all reasonable measures in their power to prevent the commission of such breaches which they may know, or have reason to believe, are about or likely to be committed; and(b)to assist the Commissioner in carrying out the provisions of this Act.
