Section 71(2) in The Goa, Daman and Diu (Excise Duty) Rules, 1964
(2)The licence shall be granted to the bidder who undertakes to manufacture the highest quantity of liquor of [250] [Substituted by Notification No. Fin(Rev)/CDL/1/71 dated 14-12-1971, published in Official Gazette, Series I, No. 38 dated 16-12-1971.] under proof or corresponding quantity of lesser strength.
