Section 96 in The Goa, Daman and Diu (Excise Duty) Rules, 1964
96. Prohibition of sale.
(1)No licensed vendor and no person in the employ of a vendor and acting on his behalf shall sell or deliver any liquor-(a)to drivers and conductors of motor buses, taxies and lorries, when on duty, or(b)to persons known or believed to be intoxicated, or(c)to persons known or suspected to be about to take part in a riot or disturbance of the public place.(2)No liquor shall be sold in exchange of any commodity or article or any other goods.(3)No person shall pay salary, totally or partially, to any worker or labourer in form of liquor.
