Section 31 in The Goa, Daman and Diu (Excise Duty) Rules, 1964
31. Prohibition of certain Acts.
- The warehouse permit holder or the warehouse keeper or any person in their employ shall not,(a)after the approval of the warehouse make any alteration therein without the previous consent of the Commissioner, or(b)warehouse in or remove from a warehouse any liquor otherwise than as provided by these rules, or(c)Privately remove or conceal any liquor either before or after it is warehoused.
