Section 69A in The Goa, Daman and Diu (Excise Duty) Rules, 1964
69A. [Assessment of the quantity of country liquor to be manufactured. [Inserted by Notification No. Fin (Rev)/2-35/AR/723/68 dated 3-08-1968, published in Government Gazette, Series I, No. 20 dated 17-8-1968.]
- The Commissioner may with the previous approval of the Government assess and fix the quantity of country liquor to be manufactured by toddy tapper from coconut trees, on average basis, and collect the duty on such quantity. Such duty shall be paid into the treasury by toddy tappers along with tree tax in monthly installments.]
