Section 40(2) in Goa Tax on Entry of Goods Rules, 2000
(2)The fee specified in sub-rule (1) shall be paid by way of Crossed Demand Draft in favour of the Commissioner Panaji, Goa, or deposited in the Government Treasury by challan in Form-27 hereto.Form 1[See rule 4(2)]Application for the grant of a Registration Certificate as a dealer under Goa Tax on Entry of Goods Act, 2000To,The Registering Authority,...................................................................................................I, ......................................................................, son of ................................................... carrying on business whose particulars are given below, hereby apply for Registration under Rule 4 of the Goa Tax on Entry of Goods Rules, 2000.
