12. Manufacture of liquor or intoxicating drug prohibited except under the provisions of this Act.
- [(1)] [Numbered as sub section (1) by section 3(2) of Act XIX of 1111.] No liquor or intoxicating drug shall be manufactured.[***] [Provisions regarding prohibition of cultivation and collection of hemp and coca plaints omitted by section 3(1) of Act XIX of 1111.]no toddy producing tree shall be tapped;no toddy shall be drawn from any tree;[no distillery, brewery, winery or other manufactory in which liquor is manufactured shall be constructed or worked;] [Substituted for the words 'no distillery or brewery shall be constructed or worked' by Section 13 of Act 10 of 1967.][***] [The word 'and' was deleted by Section 5(iii) of Act V of 1091.][no liquor shall be bottled for sale; and] [Inserted by Section 5(iii) of Act v of 1091.]no person shall use, keep or have in his possession any materials, still, utensil, implement or apparatus whatsoever for the purpose of manufacturing any liquory other than toddy or any intoxicating drug;except under the authority and subject to the terms and conditions of a licence granted by the [Commissioner] [Substituted for 'Superintendent' by Section 2 of Act III of 1106.] in that behalf, or under the provisions of Section 21;Provided that the Government may, by notification, direct that in any local area it shall not be necessary to take out a licence for the manufacture of liquor for Bona-fide home consumption.[Licences granted under this section shall extend to and cover servants and other persons employed by the licencees and acting on their behalf] [Added by Section 5(iv) of Act V of 1091.][***] [Added by Section 3(2) of Act XIX of 1111 and deleted by Section 2(2) of Act 22 of 1124.]
