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Goa Excise Duty (Amendment) Rules, 2021, passed

The Government of Goa has passed the Goa Excise Duty (Amendment) Rules, 2021. The Goa Excise Duty (Amendment) Rules, 2021 amends the Goa, Daman and Diu Excise Duty Rules, 1964 in the following manner:

“92A. Seasonal licence.— A seasonal licence for retail sale of liquor for consumption in the premises may be granted by the Excise Inspector under whose jurisdiction the shacks are established on payment of such fee as may be specified by the Government by notification in the Official Gazette, for a period not exceeding five tourist seasons commencing from the month of October ending in the month of May, for a private beach shack or other beach shack regulated by Tourism Department, subject to the condition that the applicant shall possess all required permissions/approvals from the Goa Coastal Zone Management Authority, the Tourism Department and the Local Authority.”.

 


*Tanvi Singh, Editorial Assistant has put this story together.

[1] Vide Notification no. 2/6/2020-Fin(R&C)/1471 dated June 10, 2021

[2] Vide Notification no. 7/2/2021-Fin(R&C)/1472 dated June 9,2021

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