Section 18A(2) in The Goa, Daman and Diu (Excise Duty) Rules, 1964
(2)The applicant shall make separate applications, one for the purpose of procurement of molasses and the other for transporting molasses in the State of Goa from the point of entry to the point of storage, within the State, at the time of actual lifting the quantity of molasses by producing documentary evidence to that effect.
