Section 27 in Goa Tax on Entry of Goods Rules, 2000
27. Returns and assessment in the case of an importer of motor vehicles into local area from any place outside the State for use or sale therein.
(1)An importer of a motor vehicle who is not a dealer liable for registration under the Act, shall furnish a return in Form-4 hereto to the authority notified by the Commissioner under section 11 of the Act (hereinafter referred to as the "notified authority"), declaring, the purchase value of the motor vehicle imported and the tax payable thereon.(2)The return shall be made within seven days from the date of causing entry of the motor vehicle into a local area.(3)Alongwith the return, such importer shall pay, either in cash or through a demand draft encashable at a bank situated in the place of location of office of the notified authority, the tax admitted to be due in return.(4)The notified authority shall, after hearing the importer and making such verification as may be considered necessary, within three days from the date of receipt of the return make an order assessing the tax due on the purchase value of the motor vehicle.(5)(a)Where the assessed tax is higher than the tax paid alongwith the return, the importer shall pay the difference within three days from the date of service of the assessment order and demand notice.(b)Where the tax assessed and demanded is paid by the importer, the notified authority shall issue a tax paid certificate in Form-26 hereto, to the importer.(c)Where the tax paid alongwith the return is higher than the tax assessed, the notified authority shall issue a refund payment order in Form-21, alongwith the tax payment Certificate in Form-26 to the importer.(6)Where the importer of the motor vehicle is a dealer registered under the Act, he shall furnish a return in Form-4 hereto and pay the tax due on the purchase value of the motor vehicle imported by him in accordance with sub-rules (1) to (5) and, he shall include such purchase value of such motor vehicle in the total value of goods in column (3) of the table in Form-3 hereto as well as in the annual return of the turnover in Form-28, and thereafter deduct the same under Column 4(d) of the table in Form-3 as well as Form-28.(7)(i)Any person causing entry of a motor vehicle into a local area under section 12 of the Act, shall make an application to the Commissioner for exemption from payment of tax under that section.(ii)The Commissioner, on being satisfied that the particulars furnished in the application are true and correct and are supported by necessary proof, may issue a certificate that such person is exempt from payment of tax according to section 12 of the Act in respect of such motor vehicle.
