Section 89 in The Goa, Daman and Diu (Excise Duty) Rules, 1964
89. Permit for possession beyond limit of retail sale.
(1)Any person desirous of obtaining a permit for the possession of country liquor under section 8 shall make an application in Form E-8 stating:(a)the quantity required and the date on which it is to be purchased;(b)the occasion which renders the purchase necessary;(c)the place where the liquor is to be consumed.(2)The permit shall be granted in Form E-9.
