Section 12 in The Dadra and Nagar Haveli Excise Regulation, 2012
12. Prohibition of manufacture, import, export, sale, etc., of intoxicants. - (1) No person shall construct or establish any manufactory or warehouse or manufacture, bottle, import, export, transport, transit, collect; possess, sell, or purchase any liquor or use, keep or have in his possession any still, utensil, implement, apparatus, label, cork, capsule or seal for manufacture of any liquor and other intoxicants except under the authority and in accordance with the terms and conditions of a licence or letter of intent or permit granted under this Regulation and rules framed thereunder:
Provided that possession of labels, corks or capsules by its printer or manufacturer, as the case may be, will not amount to illegal possession constituting an offence if the label, cork or capsule is printed or manufactured under the authority from the holder of licence to manufacture liquor and other intoxicants under this Regulation.(2)No person shall engage in manufacture of alcohol exclusively for industrial use unless he is registered with the Excise Commissioner in such manner as may be prescribed.
