Section 101(2) in The Goa, Daman and Diu (Excise Duty) Rules, 1964
(2)[ After 7 days after close of each month, every licensee shall submit to the Commissioner of Excise a monthly return showing the quantity of dutiable goods received, the quantity remained on payment of duty and such other relevant particulars as above.] [Inserted vide Notification No. 1/1/97-Fin.(R&C)(B) dated 2-4-1997.]
