Section 90(5) in The Goa, Daman and Diu (Excise Duty) Rules, 1964
(5)[ There shall be the following types of licences for sale of foreign liquor, Indian made foreign liquor and country liquor, namely:-(i)Licence for wholesale of foreign liquor, Indian made foreign liquor or country liquor;(ii)Licence for retail sale of foreign liquor, Indian made foreign liquor or country liquor for consumption in the premises; and(iii)Licence for retail sale of foreign liquor, Indian made foreign liquor or country liquor in sealed bottles.]
