(1)No person shall,-(a)manufacture or collect an intoxicant; or(b)cultivate hemp plant; or(c)tap a toddy producing tree or draw toddy from any tree; or(d)construct or work a distillery or brewery; or(e)bottle liquor for sale; or(f)use, keep, or have in his possession, any material, still, utensil, implement or apparatus, whatsoever for the purposes of manufacturing any intoxicant other than toddy,except under the authority and subject to the terms and conditions of a licence granted by the Deputy Commissioner in that behalf or under the provisions of section 18.
