Section 99(5) in The Goa, Daman and Diu (Excise Duty) Rules, 1964
(5)The vendor shall keep his licensed premises, other than the Hotels, Restaurants and Clubs, closed for sale of liquor one day in every week at his choice after the approval by the Excise Inspector. The day of closure shall be indicated in the licence.[Provided that the Government may allow licenced premises to be kept open on weekly closure day, except on such day as declared as "dry day", on payment of surcharge as notified by the Government.] [Inserted by Notification No. 1/1/2008-Fin(R&C) dated 2-3-2009 published in O.G. Series I No. 49 dated 5-3-2009.]
