Section 54 in The Goa, Daman and Diu (Excise Duty) Rules, 1964
54. Conditions for licence.
- Any [wholesale] [Added vide Notification No. Fin(Rev)/2-35/AR/723/68 dated 4-8-1968, published in Government Gazette Series I No. 20 dated 17-8-1968.] licensed vendor of country liquor desirous of blending thereof shall apply for licence to the Commissioner. The provisions of the rules regarding the bottling of liquor shall be applicable to the blending of country liquor.
