Section 37 in The Goa, Daman and Diu (Excise Duty) Rules, 1964
37. Possession and use for industrial purposes.
- Licence for the possession and use of denatured spirit for industrial purposes, for manufacturing varnishes, dyes, colours and the like, may be granted on application, by the Commissioner in such quantity as he may determine on consideration of the requirements of the applicant, on payment of a yearly fee of [Rs. 10000/-] [Substituted by Notification No. 1/4/03-Fin (R&C) dated 01-4-2003.]. The licence shall be in Form E-14.Rectified spirit or absolute alcoholImport
