Section 53 in The Goa Panchayat Raj (Imposition of taxes, fees and other dues) Rules, 1998
53. Reduction of tax, fees payable to the Panchayat.
- A Panchayat may allow five per cent reduction in payment of tax or fees:Provided the tax/fees are paid in advance at least by one year:Provided further that, no reduction in payment of tax or fees shall be allowed by the Panchayat to the person who avails of the facility of paying the tax or fees in instalments.
