Section 13(1) in The Bihar and Orissa Excise Act, 1915
(1)(a)No [intoxicant] [Substituted by A.L.O., 1937.] shall be manufactured;(b)no hemp plant [* * *] [The words 'or any cocaine-yielding plant of the genus Eryth roxylon' were repealed by the Dangerous Drugs Act 2 of 1933.] shall be cultivated;(c)no portion of the hemp plant [* * *] [The words 'or any cocaine-yielding plant of the genus Eryth roxylon' were repealed by the Dangerous Drugs Act 2 of 1933.] from which an intoxicating drug can be manufactured or produced shall be collected.(d)no liquor shall be bottled for sale;(e)no distillery or brewery shall be worked; and(f)no person shall use, keep or have in this possession any materials, still, utensil, implement or apparatus whatsoever for the purpose of manufacturing and subject to the terms and conditions of a licence granted in that behalf by the Collector:Provided that any tari-producing tree may be tapped, and tari may be drawn from any tree, without a licence under this section, by the person in possession of the tree-(i)for the purpose of being used in the manufacture of gur or molasses; or(ii)for the purpose of being used solely for the preparation of food for a domestic consumption and not -(a)as an intoxicant; or(b)for the preparation of any intoxicating article; or(c)for the preparation of any article for sale; or(iii)up to a limit of four seers, for the domestic consumption of the said person.
