(1)[No excisable article shall be manufactured or produced, no liquor shall be bottled] [Substituted by Amendment Act 11 of 1973.], no tree shall be tapped for toddy and no juice shall be drawn from any tree or from cashew fruit except under the authority of a licence issued under this Act.(2)No person shall use, keep or have in his possession any material, still, utensil, implement, or apparatus for the purpose of manufacturing any excisable article and no distillery, brewery or pot still shall be constructed or worked, save under the authority of a licence issued under this Act in this behalf.(3)[ A licence granted under this section shall extend to and include servants and other persons employed by the licensee and acting on his behalf.] [Inserted by Amendment Act 20 of 2001.]
