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State of Goa - Section
Section 43 in The Goa Tax on Luxuries Rules, 1988
43. Payment of fees.
- The following fees shall be payable in court-fee stamps:-| (i) | On memorandum of appeal against an order of assessment anorder of assessment with or without penalty, or of penalty or offorfeiture... | [Rs.100.00] [Substituted by the (Amendment) Rules, 2007.] |
| (ii) | On an application for revision to the Commissioner... | [Rs. 200.00] [Substituted by the (Amendment) Rules, 2007.] |
| (iii) | On any application for revision to the Government... | [Rs. 250.00] [Substituted by the (Amendment) Rules, 2007.] |
| (iv) | On any other application or petition for relief to anyauthority under the act or the rules... | [Rs. 20.00] [Substituted by the (Amendment) Rules, 2007.] |
| (v) | On application for grant of copies vide sub-rule (2) of rule48... | [Rs. 20.00] [Substituted by the (Amendment) Rules, 2007.] |
| (vi) | On a memorandum of appeal to the Tribunal... | [Rs. 250.00] [Substituted by the (Amendment) Rules, 2007.] |
| (vii) [ [Inserted by the (Amendment) Rules, 2007.] | On an application or petition to the Commissioner forcompounding of offence... | Rs. 250.00 |
| (viii) | On a petition to the Commissioner for remission of interest... | Rs. 250.00 |
| (ix) | On an application to the Commissioner for grant of facility tomake payment of due by instalments... | Rs. 250.00] |