Section 17 in The United Provinces Excise Act, 1910
17. Manufacture of intoxicants prohibited except under the provisions of this Act.
(1)(a)No intoxicant shall be manufactured;(b)no hemp plant (Cannabis Sativa) shall be cultivated;(c)no portion of the hemp plant (Cannabis Sativa) from which any intoxicating drug can be manufactured shall be collected;(d)no liquor shall be bottled for sale; and(e)no person shall use, keep or have in his possession any materials, still, utensil, implement or apparatus whatsoever for the purpose of manufacturing any intoxicant other than tari;except under the authority and subject to the terms and conditions of a licence granted in that behalf by the Collector.(2)No distillery, [brewery or manufactory] [Substituted by U.P. Act 16 of 1997, Section 3.] shall be constructed or worked except under the authority and subject to the terms and conditions of a licence granted in that behalf by the Excise Commissioner under Section 18.
