Section 34(4) in The Goa Value Added Tax Act, 2005
(4)If, on assessment, the provisional refund granted under sub-section (2) is found to be in excess, then the excess shall be recovered as if it is tax due from the dealer under this Act. On such excess amount, interest will be charged at the rate of two per cent. per month, from the date of grant of provisional refund, till the date of assessment.
