Section 68 in The Goa, Daman and Diu (Excise Duty) Rules, 1964
68. Keeping of register.
- The licensee shall keep a register in which he shall give the following particulars.(1)Quantity of juice produced;(2)Quantity of juice utilized for manufacture of liquor;(3)Quantity of juice used for other purposes;(4)Quantity and strength of liquor produced;(5)Quantity of liquor sold; and(6)Name and address of the buyer.
