Section 29 in The Goa, Daman and Diu (Excise Duty) Rules, 1964
29. [ How long the liquor may be kept in the warehouse. [Substituted by Notification No. Fin(Rev)/2-35/1/199/74 dated 18-2-1974, published in O.G. Series I No. 48 dated 18-2-1974.]
- Any liquor warehoused can be kept therein for a period of one year from the date on which it was first warehoused or for such time as extended by the Government but not exceeding three years in all.]
