Section 30 in The Goa Panchayat Raj (Imposition of taxes, fees and other dues) Rules, 1998
30. Rate of tax.
- A Panchayat which decides to levy a tax on advertisement other than the advertisement published in the newspapers shall, after following the procedure as laid down under rules 3 and 4, levy it at such rates as may be fixed by it but not exceeding the maximum rate specified in Schedule-III to the Act.
