Section 63 in The Goa, Daman and Diu (Excise Duty) Rules, 1964
63. [Rent. [Substituted by Notification No. Fin(Rev)/CDL/1/71 dated 14-12-1971.]
- When the trees sought to be tapped belong to the Government, a tree rent shall be paid by the tapper at the rates fixed by the Commissioner with the previous approval of the Government for each kind of tree but not exceeding Rs. 5/- per coconut tree and Rs. 3/- for other trees per each month of tapping.]Penalties
