14. Prohibition of export, import, transport, sale, manufacture, etc., of intoxicating drugs.
No person shall—(a)export, import, transporter possess any intoxicating drug;(b)cultivate or collect the hemp(c)use, keep or have in his possession any materials, still, utensils, implements or apparatus whatsoever for the manufacture of any intoxicating drug;(d)sell or buy any intoxicating drug;(e)consume or use any intoxicating drug; or (d manufacture any intoxicating drug.
