Section 16 in The Goa, Daman and Diu Barge Tax Act, 1973
16. Penalty.
- Whoever-(a)as a registered owner or otherwise, has the possession or control of any barge used or kept for use in the Union territory without having paid the amount of tax or additional tax, due in accordance with the provisions of this Act in respect of such barge; or(b)makes a declaration or an additional declaration wherein the particulars required by or under this Act to be therein set forth are not fully and truly stated; or(c)obstructs any officer in the exercise of the powers conferred by clause (a) of section 15 or fails to stop the barge when required so to do under clause (b) of that section,shall, on conviction be punishable-(i)with fine which shall not be less than a sum equal to the quarterly tax payable in respect of such barge, and which may extend to a sum equal to the annual rate in respect of such barge; and(ii)in the event of such person having been previously convicted of an offence under this section, with fine which shall not be less than a sum equal to the tax payable in the respect of such barge for two quarters, and which may extend to a sum equal to twice the annual rate in respect of such barge.
