(1)No person shall,-(a)manufacture or collect an intoxicant;(b)cultivate hemp plant;(c)tap an excise tree or draw toddy from any such trees;(d)construct or work a distillery or brewery;(e)bottle liquor for sale; or(f)use, keep or have in his possession, any materials, stills, utensils, implements of 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 such officer, not below the rank of an Excise Superintendent, as may be prescribed :Provided that the provisions of this sub-section insofar as they relate to establishing, continuing or licensing a distillery shall apply only to those distilleries which manufacture spirits for potable purpose and regulatory provisions relating to regulation and supervision, shall be applicable to all distilleries.
