Section 41 in The Goa, Daman and Diu (Excise Duty) Rules, 1964
41. Licence for establishment of [distillery or] [Substituted by Notification No. 1-1-2008 Fin(R&C) (B) dated 23-04-2008 published in O.G. (Extraordinary No. 4) Series I, No. 3, dated 23-04-2008.] brewery or winery.
- Any person desirous of obtaining a licence to establish and work a distillery or brewery except wineries manufacturing wine with natural fermentation or winery for the purpose of manufacturing Indian made foreign liquor shall apply to the Commissioner.The application shall be accompanied with a chalan for having credited into a Government Treasury a sum of [Rs. 10 lakhs] [Substituted by Notification No 1/1/2008-Fin (R&C) (B) dated 23-04-2008, published in O. G. (Extraordinary 4) Series I No. 3 dated 23-04-2008.] and a plan of the building with the description of the situation of the stills, apparatus, vessels and other utensils as the case may be and the estimated capacity of production and the cost of the project. The Commissioner shall if the Government approve, issue a licence in such form as may be prescribed by the Commissioner.(2)Any person desirous of obtaining licence to establish winery for manufacturing wine with natural fermentation shall pay on amount of Rs. 25,000/-.(3)The provision of sub-rule (1) regarding application and the matters including form of licence shall, mutatis mutandis apply to sub-rule (2) above.
