Section 19 in Goa Tax on Entry of Goods Rules, 2000
19. Furnishing of security by an appellant.
- The security to be furnished by an appellant under the proviso to clause (b) of sub-section (3) of section 28 of the Act shall be property security or Bank guarantee as the authority before which the appeal is preferred, may in its discretion, direct. The security bond shall be in Form-15, with suitable modifications, wherever necessary.
