Section 88B in The Goa, Daman and Diu (Excise Duty) Rules, 1964
88B. [ Transport of country liquor for personal consumption.] [New rule inserted by Notification No. Fin.(Rev.)/CDL/1/71 dated 14-12-1971, published in O.G. Series I, No. 38 dated 16-12-1971 and renumbered as 88B by Notification No. Fin.(Rev.)/2-35/4/74 dated 30-7-1974.]
- The provisions of rule 19B shall mutatis mutandis apply to permits issued for taking country liquor for personal consumption outside Goa.
