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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Goa - Subsection

Section 14(3) in The Goa Excise Duty Act, 1964

(3)When any tax is due in respect of any tree, it shall be recoverable from the tapper or in default by him, where the tree is tapped without a licence under this Act, from the owner or occupier of the land, unless he proves that the trees were tapped without his consent.Explanation. - In this section, the expression owner includes a person in possession.