Section 52 in The Goa, Daman and Diu (Excise Duty) Rules, 1964
52. Sale by manufacturers.
- The licence for manufacture of Indian made foreign liquor shall cover the right to sell it only to licensed wholesale vendors. No additional licence for wholesale sales shall be necessary.[Chapter V-A] [Inserted by Notification No. 1/1/2000 Fin(R&C)-I dated 31-3-2000, published in O.G. Series I No. 53 (Extraordinary No. 6) dated 31-3-2000.] Manufacture of rectified spirit, extra neutral, neutral spirit, absolute alcohol, grain spirit, malt spirit, grape spirit and additives
