Section 112 in The Goa, Daman and Diu (Excise Duty) Rules, 1964
112. Application for refund.
- Application for refund of duty paid shall be made to the Commissioner in which the particulars of the claim shall be clearly specified. When the Commissioner is satisfied that a refund is due, he shall issue a refund voucher and hand it over to the dealer for encashment at the Government Treasury.Check-Post
