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[Cites 0, Cited by 0] [Section 18A] [Entire Act]

State of Goa - Subsection

Section 18A(4) in The Goa, Daman and Diu (Excise Duty) Rules, 1964

(4)As soon as the consignment of molasses is received, the applicant shall intimate in writing to the Excise Inspector having jurisdiction about the receipt of the molasses indicating therein the vehicle number, quantity of molasses, name of the consignor and the number and date of pass/permit issued by the excise authorities of the exporting State.Table
Item No. Particulars Rates of fees
(1) For import of molasses into the State of Goa for use otherthan manufacture of potable alcohol. Rs. 50/- per M. T.
(2) For export of molasses outside the State of Goa, includingoutside the Country. Rs. 100/- per M.T.
(3) For transportation of molasses within the State of Goa andnot covered by items (1) and (2) hereinabove.  
  a. For use in the manufacture of potable alcohol. Rs. 50/- per M.T.
  b. For use other than in the manufacture of potable alcohol. Rs. 100/- per M.T.
Explanation. - For the purpose of this rule, export of molasses means and includes import of molasses directly for export or for export of the same after storage of the imported molasses.]Transport