Section 87 in The Goa, Daman and Diu (Excise Duty) Rules, 1964
87. Application for permit.
- When any licensed wholesale vendor of country liquor or manufacturer [desires] [Substituted for the word 'person' by Notification No. Fin(Rev)/2-35/AR/723/68 dated 3-8-1968 published in Official Gazette, Series I No. 20 dated 17-8-1968.] to import or export country liquor into or from the State, he shall present a written application to the Commissioner containing mutatis mutandis the particulars prescribed for the import or export as the case may be, of Indian made foreign liquor. The permit may be granted if there are no reasons to refuse the same.Transport
