Section 23 in The Dadra and Nagar Haveli Excise Regulation, 2012
23. Removal of liquors from manufactory, warehouse, etc., on payment of duty. - No liquor or other intoxicants shall be removed from any manufactory, warehouse or other place of storage established under this Regulation unless duty payable has been paid or a bond, as may be prescribed has been executed for the payment thereof.
