Section 113(1) in The Karnataka Prohibition Act, 1961
(1)Whenever there has been any tapping for toddy or manufacture of any liquor or intoxicating drug not authorised by a permit or a licence issued under this Act,-(a)every person who occupies any land or building or a landlord residing in the village on or in which such unauthorised tapping or manufacture takes place, and(b)every owner of a vessel or vehicle in which such unauthorised manufacture takes place,-shall, in the absence of reasonable excuse, be bound to give notice of the same to a Magistrate or to a Prohibition Officer or to a Police Officer as soon as such tapping or manufacture shall come to his knowledge.
