Section 9 in The Goa, Daman and Diu (Excise Duty) Rules, 1964
9. Procedure for obtaining a permit.
(1)For a permit under the preceding rules, an application in Form E-1 shall be made in writing to the Commissioner specifying:-(a)the name of the distillery or brewery or warehouse from which the import is to be made.(b)the description, quantity and strength of each kind of liquor to be imported and whether import is to be in bulk or in bottles;(c)the route of import; and(d)the amount of duty to be paid;(e)[ omitted.] [Omitted by Notification No. 1/9/99 FIN(R&C) (II) dated 22-12-99.](2)A separate application shall be made for each consignment. If the application is found to be in order the Assistant Excise Commissioner shall, after checking and correcting the amount of duty entered therein endorse the application with an order directing the applicant to pay the amount.(3)The applicant shall, after paying the amount of duty as ordered by the Assistant Excise Commissioner, produce the receipt and the application before the Commissioner who shall issue the permit in quintuplicate. One copy of the permit shall be given to the applicant, the second copy shall be sent to the appropriate Excise Officer of the State or Union Territory of export, the third shall be sent to the Excise Inspector of the Taluka, the fourth shall be sent to the Excise Check-post at entrance and the fifth copy shall be retained by the Assistant Excise Commissioner, for record and for verification, if deemed necessary, of the consignment on arrival.(4)The validity of the permit shall be of 90 days which may be extended for further periods, nor exceeding a total of 90 days by the Commissioner, provided that the application for renewal is made before the date on which the permit expires.
