Section 41 in The Goa Panchayat Raj (Imposition of taxes, fees and other dues) Rules, 1998
41. Prohibition against selling commodities, etc. without permit.
- No person shall sell any commodity including cattle or birds or occupy any open space or plot of land for the purpose of shop, booth or stall or for doing business of any kind either in markets, melas, fairs and festivals, as the case may be, within the limits determined under rule 40, without obtaining a permit from the Panchayat on payment of the fees leviable under rule 39.
