Section 4 in The Goa, Daman and Diu Barge Tax Act, 1973
4. Declaration and payment of tax.
(1)Every registered owner or person having possession or control of a barge in the Union territory shall fill up and sign a declaration in the prescribed form stating the prescribed particulars and shall deliver the same to the Taxation Authority within the prescribed time.(2)The tax to which a registered owner or person having possession or control of a barge appears by such declaration to be liable under section 3 shall be paid by him,-(a)for a year at the rate specified by the Government under section 3; or(b)subject to the provisions contained in the Note to the Schedule to this Act, for one or more quarters.(3)The tax shall be paid within such time and in such manner as may be prescribed.(4)Where the amount of tax under sub-section (2) for any period of less than one year, contains a part of a rupee, then if such part is fifty paise or more, it shall be increased to one complete rupee and if such part is less than fifty paise, it shall be ignored.
