Section 8 in The Goa, Daman and Diu Barge Tax Act, 1973
8. Liability to pay arrears of tax of person succeeding to the ownership, possession or control of barges.
(1)If the tax leviable in respect of any barge remains unpaid by any person liable for the payment thereof and such person before having paid the tax has transferred the ownership of such barge or has ceased to be in possession or control of such barge, the person to whom the ownership of the barge has been transferred or the person who has possession or control of such barge shall be liable to pay the said tax to the Taxation Authority.(2)Nothing contained in this section shall be deemed to affect the liability of the person who has transferred the ownership or has ceased to be in possession or control of such barge to pay the said tax.
