46. Obligation on landholders and others to give information in certain cases.
- In such areas as the Administrator may, by notification, direct, and subject to such conditions and exceptions as he may, by notification, specify, whenever any intoxicant is manufactured, or any hemp plant is cultivated or collected on any land, or in any place or village, in contravention of the provisions of the Act, any owner or occupier of such land or place or the agent of such owner or occupier or any Member or Secretary of a Village Council shall, in the absence of reasonable excuse, be bound to give information of the fact to a Collector, to a Magistrate or to an officer of the Excise or Police Department as soon as such fact may come to his knowledge.
