Section 16(1) in The Goa, Daman and Diu (Excise Duty) Rules, 1964
(1)On each bottle, cask or other vessel containing Indian made foreign liquor there shall be legibly cut or labelled:(i)the name and mark of the distillery or brewery of the State;(ii)the number of the cask or other vessel and its capacity;(iii)the nature, quantity and strength of its content;(iv)[ the batch number and date of manufacture/bottling;] [Inserted by Notification No. 1/197-Fin (R&C)(B) dated 2-4-97, published in O.G. Series I No. 52 (Extraordinary 5) dated 2-4-97.](v)[ maximum retail price wherever applicable with minimum printing size of 7.5 m.m. x 7.5 m.m.] [Inserted by Notification No. 1/1/2000-Fin (R&C)-I dated 31-3-2000.]
