Section 70 in The Goa, Daman and Diu (Excise Duty) Rules, 1964
70. Extraction of Juice.
(1)The juice from the cashew fruit shall be extracted only under the authority of a licence in Form E-22 granted by the Excise Inspector of the Taluka in which the cashew groves are situated.(2)The application for the licence shall contain the following particulars:-(i)Name of the owner or the tenant of the cashew groves;(ii)Name of the groves and their situation;(iii)Probable quantity of the juice he expects to produce.
