Section 71 in The Goa, Daman and Diu (Excise Duty) Rules, 1964
71. Mode of selection of licensee.
- The licence for the manufacture of liquor from cashew juice shall be granted on the basis of an auction to be held in the following manner.(1)Every year there shall be an auction of the right to manufacture liquor from cashew juice in relation to any zone or zones, as between bidders who undertake to manufacture the maximum quantity of liquor from that zone.(2)The licence shall be granted to the bidder who undertakes to manufacture the highest quantity of liquor of [250] [Substituted by Notification No. Fin(Rev)/CDL/1/71 dated 14-12-1971, published in Official Gazette, Series I, No. 38 dated 16-12-1971.] under proof or corresponding quantity of lesser strength.(3)The amount of duty payable on the quantity of liquor undertaken to be produced by the bidder shall be paid by him in two equal installments. The first installment shall be paid on the spot as soon as his bid is accepted and the second installment within such time as may be prescribed by the Commissioner.
