Section 99(2A) in The Goa, Daman and Diu (Excise Duty) Rules, 1964
(2A)[ The Government may allow sale of liquor beyond the timings as specified in sub-rules (1) and (2) on payment of additional fee, as notified.] [Inserted by Notification No. 1/1/2008-Fin(R&C) dated 2-3-2009 published in O.G. Series I No. 49 dated 5-3-2009.]
