Section 113 in The Goa, Daman and Diu (Excise Duty) Rules, 1964
113. Establishment of Check-posts.
(1)To check the import and export of liquor, check-post shall be set up at such places as may be found necessary by the Commissioner.(2)A Supervisor or an Excise Guard shall be in charge of the check-post.(3)All vehicles shall stop at the Check-Post and may proceed further only after clearance is given therefor by the Officer-in-charge of such check-post.(4)All vehicles carrying consignment of molasses shall stop at the check-post for obtaining clearance from the Officer-in-charge of such check-post. Before giving such clearance, the Officer-in-Charge shall ensure that the fees prescribed for import/export of molasses are duly paid into the Government Treasury and also verify the documents accompanying the consignment of molasses regarding quantity, place of origin, destination and other relevant details.(5)The Officer-in-charge shall submit a statement giving therein the details of consignment of liquor/molasses alongwith vehicle numbers at the end of week to the Commissioner of Excise and a copy of such statement shall be endorsed to the Excise Inspector having jurisdiction over the "check-post".Control of the Administration and Powers of Officers
