Section 10 in The Goa, Daman and Diu Barge (Taxation on Goods) Act, 1985
10. Appeal against demand.
(1)Any registered owner objecting to a notice of demand served on him under section 9 may, within thirty days of the service thereof appeal to the prescribed authority:Provided that no appeal shall be entertained unless it is accompanied by satisfactory proof of the payment of the tax admitted by the appellant to be due.(2)The prescribed authority may, after giving the appellant an opportunity of being heard, pass such orders on the appeal as it thinks fit.
