Section 27 in The Goa, Daman and Diu (Excise Duty) Rules, 1964
27. Verification of liquor before warehousing.
- All liquor brought for warehousing shall be produced to the officer-in-charge of the warehouse together with the permit or certificate and it shall be checked in his presence; thereupon the quantity and description of the liquor, marks and numbers of the packages and the number and date of permit or certificate shall be entered in the warehouse register.
