Section 9(1) in The Goa, Daman and Diu (Excise Duty) Rules, 1964
(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.]
