Section 85A in The Goa, Daman and Diu (Excise Duty) Rules, 1964
85A. [ Manufacture of country liquor.] [Inserted by Notification No. Fin(Rev)/2-35/AR/723/68 dated 3-8-1968, published in Government Gazette.]
- The provisions of rules 41 to 52 shall be applicable mutatis mutandis to distilleries licensed to manufacture country liquor from raw materials other than toddy or cashew juice as well as to Government distilleries situated at Daman and Diu when they are leased to private persons to manufacture country liquor.
