12. Prohibition of the manufacture of, traffic in and consumption of liquors and intoxicating drugs.
Save in the manner and to the extent provided by or under the provisions of this Act or in accordance with the terms and conditions of a licence, permit, pass or authorisation granted thereunder, no person shall,-(a)export, import, transport or possess liquor or any intoxicating drug; or(b)manufacture liquor or any intoxicating drug; or(c)cultivate or collect hemp or any portion of such plant from which any intoxicating drug can be manufactured; or(d)tap any toddy-producing tree, or permit or suffer to be tapped any toddy-producing tree belonging to him or in his possession; or(e)draw toddy from any tree, or permit or suffer toddy to be drawn from any tree belonging to him or in his possession; or(f)construct or work any distillery or brewery; or(g)use, keep or have in his possession any materials, still, utensil, implement, or apparatus whatsoever for the tapping of toddy or the manufacture of liquor or any intoxicating drug or keep or have in his possession any materials which have undergone any process towards the manufacture of liquor or any intoxicating drug or from which any liquor or intoxicating drug has been manufactured; or(h)bottle any liquor for sale; or(i)sell or buy liquor or any intoxicating drug; or(j)consume or use liquor or any intoxicating drug; or(k)allow any of the acts aforesaid upon premises in his immediate possession.
