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State of Goa - Section

Section 50 in The Goa, Daman and Diu (Excise Duty) Rules, 1964

50. Liquor to be gauged and proved before removal.

- No liquor shall be removed from the distillery or brewery or winery until it has been gauged and proved by the inspecting officer. The gauging of liquor may be made either by actual measurement or by weighment.