13. Licence required for manufacture, etc., of intoxicants.
(a)no intoxicant shall be manufactured or collected;(b)no hemp plant, shall be cultivated;(c)no tari-producing tree shall be tapped and no tari shall be drawn from any tree;(d)no liquor shall be bottled for sale;(e)no distiller or brewery shall be constructed for worked; and(f)no person shall use, keep or have in his possession any materials, still, utensil, implement or apparatus whatsoever for the purpose of manufacturing any intoxicant other than tari, except under the authority and subject to the terms and conditions of a licence granted in that behalf:Provided that the State Government may, by notification declare that the provisions of this section shall not apply, in any area specified in this behalf, to the tapping of tari-producing trees, or to the drawing of tari subject to such conditions as it may prescribe;Provided further that the State Government may, by notification, declare that the provisions of this section shall, not apply in such areas as may be specified in this behalf to the manufacture of liquor for home consumption, subject to such condition as it may prescribe.
