Section 77 in The Goa, Daman and Diu (Excise Duty) Rules, 1964
77. [ Diversion of cashew juice or cashew apples from one zone to the other.] [Substituted by Notification No. Fin(Rev)/2-35/GEN/2/2714/69 dated 26-12-1970, published in Government Gazette, Series I, No. 40 dated 31-12-1970.]
- The transport or removal of the cashew juice or cashew apples [produced in the area of one zone to the area of the other zone is strictly prohibited.] [Inserted by Notification No. Fin(Rev)/2-35/GEN/2/2714/69 dated 26-12-1970, published in Government Gazette, Series I, No. 40 dated 31-12-1970.] The breach of the provision of this rule shall render the owner of the juice liable to a penalty not exceeding Rs.100/- to be levied by the Excise Inspector.
