Section 2(8) in The Goa, Daman and Diu Barge (Taxation on Goods) Act, 1985
(8)"Tax Officer" means such officer as the Government may, be notification in the Official Gazette, appoint to be the Tax Officer for the whole of the Union territory of Goa, Daman and Diu, or for any area or areas thereof for the purposes of this Act and the Government may appoint more than one officer as Tax Officer for the whole of the Union territory of Goa, Daman and Diu or for any area thereof.
