Section 73 in The Goa, Daman and Diu (Excise Duty) Rules, 1964
73. Licence for manufacture of liquor.
- After the duty has been paid, the successful bidder shall declare within five days therefrom to the Excise Inspector of the respective taluka the number of stills and the places where he shall work them. On payment of annual licence fee for the working of the stills and on approval of the place where he shall work them, the Excise Inspector shall grant him a licence in Form E-23.
