Section 39 in The Goa Panchayat Raj (Imposition of taxes, fees and other dues) Rules, 1998
39. Rate of fees for sale of goods in markets, melas, fairs and festivals.
- A Panchayat which decides to levy a fee for sale of goods in markets, melas, fairs and festivals, as the case may be, shall, after following the procedure as laid down under rules 3 and 4, levy it at such rates as may be fixed by it but not exceeding the maximum rate specified in Schedule III to the Act.
