64. Landholders, officers and others to give information.
(1)Whenever any liquor is manufactured, imported, exported, transported, collected, possessed or sold in contravention of this Act, the owner or occupier of the land or building or his agent, and every officer of police, land revenue department, local bodies and block development office shall, in the absence of reasonable excuse, be bound to give notice of the fact to an officer of the excise department as soon as the fact comes to his knowledge.(2)Every person referred to in sub-section (1) shall be bound to assist the excise officers in carrying out the provisions of this Act.(3)Every excise officer shall be bound to give immediate information to the Deputy Commissioner, of all breaches of any of the provisions of this Act, which may come to his knowledge under sub-section (1) or otherwise.
