Section 116(1) in The Goa, Daman and Diu (Excise Duty) Rules, 1964
(1)All Excise Officers of the State not below the rank of Sub-Inspectors of Excise and Lower Division Clerks may exercise the powers conferred by sections 23, 24, 25 and 27:Provided that power to seize and detain any liquor or article or search any person, vessel, vehicle, animal or package under section 25, may be exercised at the Check-post by the Supervisor or the Excise Guard in charge of such Check-post:[Provided further that in the Talukas of Salcete, Canacona and Pernem any Excise Guard may exercise the powers conferred by sections 25 and 27.] [Added by Notification No. FD/F.111/2-35/826/part/65/66 dated 22-1-1966, published in Government Gazette, Series I, No. 44 dated 27-1-1966.]
