Section 53(4) in The Goa, Daman and Diu (Excise Duty) Rules, 1964
(4)When any operations of bottling are to be carried on by licensee, he shall give at least three days advance notice to the Excise Inspector in whose jurisdiction the premises are situated. [The provisions of Rule 16 mutatis mutandis shall be applicable to the bottled country liquor blended or not.] [Added vide Notification No. Fin(Rev)/2-35/AR/723/68 dated 4-8-1968, published in Government Gazette Series I No 20 dated 17-8-1968.]Blending of Country Liquor
