Section 13 in The Goa, Daman and Diu Barge Tax Act, 1973
13. Power to issue and detain in case of non-payment of tax.
- Without prejudice to the provision of sections 11 and 12, where any tax due in respect of any barge has not been paid as provided for by or under this Act such officer or authority as may be prescribed may seize and detain the barge in respect of which the tax is due under this Act and for this purpose take or cause to be taken any steps he or it may consider necessary for the temporary safe custody of the barge, until the tax due in respect of the barge is paid.
