Section 24 in The Goa, Daman and Diu (Excise Duty) Rules, 1964
24. Warehouse register.
- The dealer shall maintain a warehouse register in the form prescribed by the Commissioner under rule 120 in which he shall enter on the same day full details of all liquor received and delivered in and from the warehouse. Likewise all the details regarding the liquor removed and the amount of duty paid, [number and date of chalan, batch, number and date of manufacture] [Substituted by Notification No. 1/1/97-Fin (R&C) dated 2-4-1997, published in O.G. Series I, No. 52 (Extraordinary 5) dated 2-4-97.] shall be noted therein.The names and addresses of the dealers or the persons to whom they are sold shall also be mentioned therein.
