Section 122 in The Goa, Daman and Diu (Excise Duty) Rules, 1964
122. [ Delay in payment of licence fees. [Additional rule added by Notification No. FD/F.111/2-35/part/1327/65 dated 20-9-1965 published in Government Gazette Series I, No. 28 dated 30-9-1965.]
- When any annual licence fee or its installment as the case may be is not paid within the period prescribed under these Rules, it shall be lawful to collect from the licensee an additional amount equivalent to 2% of such licence fee or installment of each month of delay or its fraction or rupee one whichever is higher, without prejudice to clause (a) of sub-section (2) of section 16 of the Principal Act.]
