Section 67 in The Goa, Daman and Diu (Excise Duty) Rules, 1964
67. Strength of liquor.
- The strength of liquor shall not exceed Substituted by [250] [Notification No. Fin (Rev)/CDL/1/71 dated 14/12/1971.] under proof. The manufacturer shall not store the liquor manufactured by him in his residential premises, unless under a permit granted, on application, by the Excise Inspector.The licence for manufacture of liquor covers the right to sell it [by wholesale] [Inserted by Notification No. Fin (Rev)/2-35/AR/723/68 dated 3-8-1968, published in Government Gazette, Series I No. 20, dated 17-8-1968.] only on payment of duty.
