Section 7A(1) in The Goa Entertainment Tax Act, 1964
(1)If a proprietor or a person does not pay the tax within the time he is required by or under the provisions of this Act and the rules made thereunder to pay it, then,-(i)the whole of the amount outstanding on the date of default shall become immediately due and shall be a charge on the properties of the person or persons liable to pay the tax under this Act; and(ii)the proprietor or person shall be liable to pay by way of simple interest, in addition to the amount of such tax, an amount equal to simple interest @ 15% per annum on such tax.Explanation. - For the purpose of clause (ii) above, for calculating the interest, the fraction of the month shall be treated as a full month.
