Section 64(3) in The Goa, Daman and Diu (Excise Duty) Rules, 1964
(3)If any tree belonging to the Government dies from over-tapping or careless tapping, either during the currency of the licence or within six months after its expiry, the tapper shall be liable to pay such compensation as may be fixed by the Commissioner. The amount of compensation shall not exceed Rs. 75/- for a coconut tree and Rs. 15/- for other palm-trees.Manufacture of Country Liquor from Toddy
