Section 66 in The Goa, Daman and Diu (Excise Duty) Rules, 1964
66. Application for licence.
(1)The tapper desirous to manufacture liquor shall declare in Form E-17 the number of stills he proposes to work.(2)The licence fee for manufacture shall be paid together with the first installment of the tree-tax and the licence for tapping shall refer to the number of stills he is licensed to work.(3)A tapper having licence for tapping trees in two adjoining Talukas, shall declare in Form E-17 in which Taluka he shall work the stills.(4)The licensee shall not work any still unless he declares to the Excise Guard of the area, the exact places where he intends to manufacture and store the liquor.
