12. Manufacture etc., of excisable article prohibited except under a licence.
(1)No person shall -(a)manufacture or collect an intoxicant; or(b)cultivate hemp plant;(c)tap a toddy producing tree or draw toddy from any tree; or(d)construct or work in a distillery or brewery; or(e)bottle liquor for sale; or(f)use, keep, or have in his possession, any materials, still, utensil, implement or apparatus, whatsoever for the purpose of manufacturing any intoxicant other than toddy; except under the authority and subject to the terms and conditions of a licence granted by the Excise Commissioner in that behalf or under the provisions of section 17.(2)A licence granted under this section shall extend to and include servants and other person employed by the licensee and acting on his behalf.
