Section 5(1) in The Goa, Daman and Diu (Excise Duty) Rules, 1964
(1)A dealer desirous of importing Indian made foreign liquor in bond, shall present an application in Form E-1 to the Commissioner, specifying:-(a)the name of the distillery or brewery or warehouse from which the liquor is to be imported;(b)the quantity, strength and description of each kind of liquor to be imported and whether the import is to be in bulk or in bottles;(c)the route of import and Check-post at entrance into the State;(d)the name and situation of the bonded warehouse in the State to which the liquor is to be consigned.(e)[ omitted.] [Omitted by Notification No. 1/9/99F in(R&C) (II) dated 22-12-99.]
