Section 17 in Goa Tax on Entry of Goods Rules, 2000
17. Appeal to the Tribunal.
(1)Every appeal under section 29 of the Act to the Tribunal shall be in Form-13 and shall be verified in the manner specified;(2)The appeal shall be in quadruplicate and accompanied by four copies of the order appealed against, one of which shall be the original or an authenticated copy, and also four copies of the order of the assessing authority in respect of which order appealed against was passed;(3)In the case of an appeal preferred by any person other than an officer empowered by the Government under sub-section (1) of section 29 of the Act, it shall also be accompanied by a treasury receipt in support of having paid the fee calculated at the rate of two per cent. of the amount of assessment objected to, subject to a minimum of rupees twenty and a maximum of rupees two hundred;(4)Every memorandum of cross objections under section 29 shall be in Form-14 hereto and shall be verified in the manner specified therein.
