Section 101 in The Goa, Daman and Diu (Excise Duty) Rules, 1964
101. Accounts of transactions.
(1)Every licensed vendor shall keep true account of the daily transactions stating:(a)Quantity and strength of liquor purchased or taken into the premises for sale;(b)Quantity and strength of liquor sold or delivered or removed;(c)Balance at the end of each month.(2)[ After 7 days after close of each month, every licensee shall submit to the Commissioner of Excise a monthly return showing the quantity of dutiable goods received, the quantity remained on payment of duty and such other relevant particulars as above.] [Inserted vide Notification No. 1/1/97-Fin.(R&C)(B) dated 2-4-1997.](3)[ Non-compliance of records and submission of accounts of transaction will amount to an offence under the Act which may attract suspension of licence in extreme cases.] [Inserted vide Notification No. 1/1/97-Fin.(R&C)(B) dated 2-4-1997.]
