Section 96(1) in The Goa, Daman and Diu (Excise Duty) Rules, 1964
(1)No licensed vendor and no person in the employ of a vendor and acting on his behalf shall sell or deliver any liquor-(a)to drivers and conductors of motor buses, taxies and lorries, when on duty, or(b)to persons known or believed to be intoxicated, or(c)to persons known or suspected to be about to take part in a riot or disturbance of the public place.
