Section 3 in The Goa (Prohibition of Further Payments and Recovery of Rebate Benefits) Act, 2002
3. Recovery of rebate benefits.
- Any person or any industrial consumer in the State of Goa who has already availed of the benefits of 25% rebate in pursuance of the Government Notifications dated 15-5-1996 and 1-8-1996 referred to in section 2 shall be liable to refund to the Chief Electrical Engineer, Government of Goa in such manner and within such time as may be notified by the Government the amount equivalent to the benefit of 25% rebate accrued to it.
