Section 56(2) in The Goa Value Added Tax Act, 2005
(2)If a person pays penalty under sub-section (1) and the tax to which it relates is found not to have been due and payable by the person and/or is refunded, then so much of the penalty as relates to the amount of the refund shall also be refunded to that person and when the tax is found not to have been due or payable the penalty shall also be proportionately reduced.
