Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Goa - Section

Section 69 in The Goa, Daman and Diu (Excise Duty) Rules, 1964

69. Removal of liquor.

- The tapper shall not remove or transport liquor from the place of storage without transit permit in Form 21-issued by the Excise Guard of the area and unless the duty is paid.