Section 84 in The Goa, Daman and Diu (Excise Duty) Rules, 1964
84. Disposal of liquor.
- The licensed manufacturer shall dispose of the liquor stored in the warehouse before the end of December of the year for which the licence has been granted [or within such time as may be prescribed by the Government, unless he obtains licence or permit for sale or possession as the case may be.] [Inserted by Notification No. FD/F-111/2-35/part/3053/66 dated 2-2-1966, published in Government Gazette, Series I, No. 45, dated 3-2-1966.]
