(1)Whenever any intoxicant is manufactured or collected, or any hemp plant is cultivated, in or on any land or building, in contravention of this Act,-(a)all owners and occupiers of such land or building or their agents, and(b)(i)Village Karnams or the peons working under them,(ii)all officers (other than Excise Officers), employed in the collection of revenue or rent of land on behalf of the Government, or a local authority in the locality in which such land or building is situated, shall, in the absence of reasonable excuse be bound to give notice of the fact to a magistrate or to an officer of the Excise or Police or Revenue Department as soon as the fact comes to their knowledge.
