Section 29(5) in The Goa Value Added Tax Act, 2005
(5)The Commissioner shall serve a notice of the proposed assessment in the prescribed manner on the person to be assessed, which shall state-(a)either the tax payable or the net tax payable in the case of registered dealer and any refund that may be eligible to be claimed;(b)the time, place, and manner of objecting to the proposed assessment; and(c)reasons for the assessment to be made.
