Section 29 in Goa Tax on Entry of Goods Rules, 2000
29. Notice of discontinuance of business or change of place of business.
- If, at any time, a dealer,-(1)discontinues or sells or otherwise disposes of the whole or any part of any business carried on by him; or(2)changes place of business or any of his places of business; or(3)opens a new place of business; or(4)changes the name of any business carried on by him, the dealer or if he is dead, his legal representative shall notify the fact to the assessing authority concerned within thirty days hereafter.
