Section 10A(2) in The Goa, Daman and Diu (Excise Duty) Rules, 1964
(2)Notwithstanding that an import permit, or a transport permit has been granted to any licensed wholesale vendor for the year 1974-75 before the coming into force of this rule, the import or transport permit, as the case may be, of such vendor shall be limited to the quota fixed under sub-rule (1):Provided that the quota for which import permit or transport permit has been granted is less than the quota as fixed under sub-rule (1), the wholesale vendor shall be entitled to the import permit or the transport permit, as the case may be, for the balance quantity.
