Section 25 in The Goa, Daman and Diu (Excise Duty) Rules, 1964
25. Permit Fee.
- The holder of the permit will have to pay in advance for each bonded warehouse a fee of [Rs. 5,000/-] [Substituted by Notification No. 1/4/3003-Fin(R&C) dated 31-3-2003, published in O.G. Series I No. 52 (Ext-3) dated 31-3-2003.] per year.
