Section 4(2A) in The Goa Tax on Luxuries Rules, 1988
(2A)[ Notwithstanding anything contained in sub-rules (1) and (2) above, every hotelier or proprietor who provides accommodation for commercial purposes (other than those provided on monthly rental by agreements) and/or accommodation with luxuries provided for other purposes within the hotel already registered under section 9 of the Act, shall not separately register for each activity but provide such details by declaration in Form LUX 4A within 30 days from the date of publication of the Goa Tax on Luxuries (Sixth Amendment) Rules, 2010] [Sub-rule (2A) inserted by the (Amendment) Rules, 2001 and later omitted by the (Amendment) Rules, 2007 and thereafter inserted by the (Sixth Amendment) Rules, 2010.].
