Section 38 in Goa Tax on Entry of Goods Rules, 2000
38. Method of payment of money into Treasury or Bank.
(1)The tax or other miscellaneous amounts payable under the Act or these rules shall be paid by the dealer by remittance into the Government Treasury by challan in Form-27 hereto which may be obtained from or at the office of any assessing authority.(2)The Challan shall be filled up in quadruplicate. One copy of the Challan shall be retained by the Treasury; one copy shall be sent by the Treasury Officer to the appropriate assessing authority and other two copies shall be returned to the dealer/depositor, duly signed in proof of payment.
