Section 43A in The Goa, Daman and Diu (Excise Duty) Rules, 1964
43A. [ Strength of liquor. [Inserted by Notification No. 1/1/2000-Fin-(R&C)-I dated 31-3-2000 published in the Official Gazettes, Series No. 53 (Extraordinary No. 6) dated 31-3-2000.]
- The strength of liquor shall be as under:-(i)Strength of IMFL shall not exceed 25 U.P.(ii)Omitted vide notification No. 1/1/2000-Fin (R & C) (C) dated 26-04-2000.(iii)Strength of Beer. - Alcoholic strength of mild beer shall not exceed 5% V.V. or 8.77% proof spirit and strong beer shall exceed 5% V. V. or 8.77% proof spirit but does not exceed 8% V. V. or 14.03% proof spirit (*vide notification No. 1/1/2000 Fin (R & C) - I dated 31-03-2000).]
