Section 17(3) in The Goa Tax on Luxuries Rules, 1988
(3)The Appropriate Assessing Authority, when he thinks necessary to make an assessment of tax of a [hotelier or proprietor, as the case may be] [Substituted by the (Sixth Amendment) Rules, 2010.] under provision of sub-section (7) of section 14, he shall cause to serve upon the [hotelier or proprietor, as the case may be] [Substituted by the (Sixth Amendment) Rules, 2010.] a notice in Form [LUX] [Inserted by the (Amendment) Rules, 2007.]11.
