Section 90(4) in The Goa, Daman and Diu (Excise Duty) Rules, 1964
(4)(a)No licence shall be granted to an applicant if the premises in which he proposes to open liquor shop are within a radius of 100 meters from [an Educational Institution or a place of worship] [Substituted vide Notification No. 2/3/97-Fin.(R&C) dated 24-9-1990.].(b)[Omitted] [Substituted vide Notification No. 2/3/97-Fin. (R&C) dated 24-9-1990.].(c)No licence shall be granted to an applicant if the premises in which he proposes to open liquor shop is within a radius of 100 meters from a Harijan Basti or a Labour Colony:Provided that a licence may be granted by the Commissioner with prior approval of the Government in the derogation of the above restrictions contained in sub-rule (4), to a hotel or restaurant [or such premises for retail sale/wholesale of foreign liquor or Indian made foreign liquor or country Liquor in sealed bottles] [Substituted vide Notification No. 2-3-87-Fin(R&C) dated 24-9-1990, published in O. G. (Ext-2) Series I, No. 25 dated 25-9-1990.] [or for consumption on the premises] [Substituted vide Notification No. 1/14/98 - Fin(R&C) dated 14-10-1998.] which the Government consider proper with a view to promote Tourism in the State.
