Section 53 in The Goa, Daman and Diu (Excise Duty) Rules, 1964
53. Conditions for licence.
(1)No bottling of any liquor shall be permitted except under a licence issued by the Commissioner.(2)The licence shall be granted only to persons holding a licence for [wholesale] [Substituted by Notification No. Fin(Rev)/2-35/AR/723/68 dated 3-8-1968, published in Government Gazette Series No. 20, dated 17-8-68.] of such liquor or to a licensed manufacturer thereof, on application to the Commissioner, stating the nature of the operation he desires to perform and the premises where such operations are to be performed.(3)The Commissioner shall issue the licence in Form E-16 on payment of the fee and it may be renewed every year on payment of fee before expiry of the currency of the licence.(4)When any operations of bottling are to be carried on by licensee, he shall give at least three days advance notice to the Excise Inspector in whose jurisdiction the premises are situated. [The provisions of Rule 16 mutatis mutandis shall be applicable to the bottled country liquor blended or not.] [Added vide Notification No. Fin(Rev)/2-35/AR/723/68 dated 4-8-1968, published in Government Gazette Series I No 20 dated 17-8-1968.]Blending of Country Liquor
