Section 76(1A) in The Goa, Daman and Diu (Excise Duty) Rules, 1964
(1A)[The Excise Inspector shall not issue transport permit for transporting cashew liquor from the warehouse of the licensee for ⅓ of the quantity of cashew liquor manufactured, unless the licensee produces written statements from the juice suppliers to the effect that their dues towards the cashew juice have been cleared.] [Inserted by Notification No. Fin(Rev)/CDL/1/71 dated 14-12-1971, published in O.G. Series I, No. 38 dated 16-12-1971.]
