Section 113 in The Karnataka Prohibition Act, 1961
113. Landlords and others to give information.
(1)Whenever there has been any tapping for toddy or manufacture of any liquor or intoxicating drug not authorised by a permit or a licence issued under this Act,-(a)every person who occupies any land or building or a landlord residing in the village on or in which such unauthorised tapping or manufacture takes place, and(b)every owner of a vessel or vehicle in which such unauthorised manufacture takes place,-shall, in the absence of reasonable excuse, be bound to give notice of the same to a Magistrate or to a Prohibition Officer or to a Police Officer as soon as such tapping or manufacture shall come to his knowledge.
