Section 7 in Goa Value Added Tax Deferment-cum-Net Present Value Compulsory Payment Scheme, 2005
7. Effect of non-payment of Net Present Value.
- In the event of non-payment of Net Present Value, the implementing agency shall recover the respective amount with interest at 15% per annum of Net Present Value defaulted. Further, the amount in default with accrued interest shall be recovered as arrears of land revenue.
