Section 20(1) in The Goa, Daman and Diu (Excise Duty) Rules, 1964
(1)Any person desirous of obtaining a permit for the possession of Indian made foreign liquor under section 8, shall make an application in Form E-8 stating;(a)the quantity required and the date on which it is to be purchased;(b)the occasion which renders the purchase necessary;(c)the place where the liquor is to be kept and consumed.
