Section 8(1) in Goa Tax on Entry of Goods Rules, 2000
(1)The statement under sub-section (1) of section 18 of the Act shall be in Form-3 hereto and shall be sent to the assessing authority so as to reach it within thirty days after the close of the month to which such statement relates. Such statement shall be accompanied by a receipt from a Government treasury, for the full amount of tax payable by him on the basis of total value of goods liable to tax during the month to which the statement relates.
