(1)No person shall -(a)manufacture or collect an intoxicant; or(b)cultivate hemp plant;(c)tap a toddy producing tree or draw toddy from any tree; or(d)construct or work in a distillery or brewery; or(e)bottle liquor for sale; or(f)use, keep, or have in his possession, any materials, still, utensil, implement or 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 the Excise Commissioner in that behalf or under the provisions of section 17.
