Section 12 in The Medicinal And Toilet Preparations (Excise Duties) Act, 1955
12. Owners or occupiers of land to report manufacture of contraband dutiable goods .-Every owner or occupier of land and the agent of any such owner or occupier in charge of the management of that land, if dutiable goods are manufactured thereon in contravention of the provisions of this Act or the rules made thereunder, shall, in the absence of reasonable excuse, be bound to give notice of such manufacture to a Magistrate or to an officer of the Excise, Customs, Police or Land Revenue Department immediately the fact comes to his notice.
