Section 5 in The Goa, Daman and Diu (Excise Duty) Rules, 1964
5. Applications for permit.
(1)A dealer desirous of importing Indian made foreign liquor in bond, shall present an application in Form E-1 to the Commissioner, specifying:-(a)the name of the distillery or brewery or warehouse from which the liquor is to be imported;(b)the quantity, strength and description of each kind of liquor to be imported and whether the import is to be in bulk or in bottles;(c)the route of import and Check-post at entrance into the State;(d)the name and situation of the bonded warehouse in the State to which the liquor is to be consigned.(e)[ omitted.] [Omitted by Notification No. 1/9/99F in(R&C) (II) dated 22-12-99.](2)A separate application shall be made for each consignment. If the application is found to be in order, the applicant shall execute either a general or a special bond for payment of duty on the quantity to be imported (unless a general bond previously executed by him is still in force).(3)The Commissioner shall, unless there are reasons to the contrary, issue a permit in Form E-2 is quintuplicate, for import containing all the particulars specified in sub-rule (1) and clearly specifying that a bond for payment of duty has been executed. One copy of the permit shall be made over to the applicant, the second shall be forwarded to the appropriate Excise authority of the State or Union Territory if export, the third shall be forwarded to the Inspector of the Taluka, the fourth shall be forwarded to the Excise check-post at entrance and the fifth will be retained by the Assistant Excise Commissioner for record and verification of the consignment on arrival. The permit shall remain in force only up to the date specified therein.(4)The permit shall be valid for 90 days which may be extended for further periods not exceeding a total of 90 days by the Commissioner, provided that the application for renewal is made before the date on which permit expires.(5)The importer shall present his copy of permit to the appropriate Excise Officer of the State or Union Territory of export or the officer-in-charge of the distillery or brewery or warehouse from which the liquor is to be obtained, and shall get the necessary pass for export from that State or Union Territory specifying therein the quantity, description and strength of liquor exported, the number and date of permit authorizing import into the State. A copy thereof shall be forwarded to the Commissioner.
