Section 99 in The Goa, Daman and Diu (Excise Duty) Rules, 1964
99. Days and hours during which licensed premises may be kept open.
- [(1) The licenced premises for retails sale of Foreign Liquor, Indian made foreign liquor or country liquor for consumption on the premises may be kept open from 9.00 a.m. to 11.00 p.m. only.] [Substituted by Notification No. 1/1/2008-Fin(R&C) dated 2-3-2009 published in O.G. Series I No. 49 dated 5-3-2009.](2)All other licensed premises for sale of liquor may be kept open from 08.00 hrs. to 21.00 hrs.(2A)[ The Government may allow sale of liquor beyond the timings as specified in sub-rules (1) and (2) on payment of additional fee, as notified.] [Inserted by Notification No. 1/1/2008-Fin(R&C) dated 2-3-2009 published in O.G. Series I No. 49 dated 5-3-2009.](3)The Government may allow the sale of liquor after the prescribed hours for special reason or in special cases.(4)The Government may, if it is satisfied that it is necessary in the public interest, direct that in any local area licensed premises shall be closed on such days or such hours as may be specified in this regard.(5)The vendor shall keep his licensed premises, other than the Hotels, Restaurants and Clubs, closed for sale of liquor one day in every week at his choice after the approval by the Excise Inspector. The day of closure shall be indicated in the licence.[Provided that the Government may allow licenced premises to be kept open on weekly closure day, except on such day as declared as "dry day", on payment of surcharge as notified by the Government.] [Inserted by Notification No. 1/1/2008-Fin(R&C) dated 2-3-2009 published in O.G. Series I No. 49 dated 5-3-2009.](6)[ The premises having "occasional licence" for retail sale of Indian Made Foreign Liquor, Country Liquor and/or Foreign Liquor, for consumption, shall be kept open from 9.00 a.m. to 11.00 p.m. only. The Government may allow such premises to be kept open beyond said timings on payment of additional fee as notified.] [Inserted by Notification No. 1/1/2008-Fin(R&C) dated 2-3-2009 published in O.G. Series I No. 49 dated 5-3-2009.]
