Section 90(10) in The Goa, Daman and Diu (Excise Duty) Rules, 1964
(10)[ The Commissioner may, if he is satisfied that sufficient and good reason exist, for authorizing additional points for effecting sale in the licensed premises meant for consumption of foreign liquor only may grant additional such points on an application made by the licensee.] [Inserted by Notification No. 11/1/2000-Fin(R&C)-I dated 31-3-2000 published in O.G. Series I No. 53 (Extraordinary 6) dated 31-3-2000.]
