Section 22(2) in The Goa, Daman and Diu Barge (Taxation on Goods) Act, 1985
(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for,-(a)the prescribed officer to receive monthly returns and the period within which and the manner in which such officer shall forward the returns to the Tax Officer under section 4;(b)the manner of serving notice of demand under section 9;(c)the authority to which an appeal may be preferred under sub-section (1) of section 10;(d)the maintenance of accounts and registers and the submission of returns and statements by the registered owners under section 11;(e)the circumstances and conditions subject to which the Tax Officer can draw back, set off or refund the whole or part of the tax under section 15;(f)any other matter which is required to be prescribed under this Act.NotificationsNo. 1/21/86-ILD. - In exercise of the powers conferred by clause (8) of section 2 of the Goa, Daman and Diu Barge (Taxation on Goods) Act, 1985 (22 of 1985), the Government hereby appoints the Captain of Ports, Panaji and Deputy Captain of Ports, Mormugao to be Tax Officers for the purpose of the said Act for the whole of the Union Territory of Goa, Daman and Diu.No. 1/21/86-ILD. - In exercise of the powers conferred by section 3 of the Goa, Daman and Diu Barge (Taxation on Goods) Act, 1985 (Act 22 of 1985), the Government hereby notified the Cumbarjua Canal for the purposes of the said Act.Read:- Notification No. 1/21/86-ILD dated 10-10-1986, published in the Official Gazette, Series II No. 30 dated 23-10-1986.No. 1/21/86-IWT. - In exercise of the powers conferred by section 3 of the Goa, Daman and Diu Barge (Taxation on Goods) Act, 1985 (Act 22 of 1985), hereinafter called as the "said Act" the Government of Goa hereby notifies all Inland Waterways and all remaining canals in the State of Goa, for the purposes of levy of a tax as specified in said section 3 of the said Act.This notification shall come in force from the date of its publication in the Official Gazette.Corrigendum
