Section 53(2) in The Goa, Daman and Diu (Excise Duty) Rules, 1964
(2)The licence shall be granted only to persons holding a licence for [wholesale] [Substituted by Notification No. Fin(Rev)/2-35/AR/723/68 dated 3-8-1968, published in Government Gazette Series No. 20, dated 17-8-68.] of such liquor or to a licensed manufacturer thereof, on application to the Commissioner, stating the nature of the operation he desires to perform and the premises where such operations are to be performed.
