Section 29(1) in The Goa Value Added Tax Act, 2005
(1)The returns submitted by the dealer shall be accepted as self-assessed:Provided the Commissioner, as per the procedure prescribed, shall select upto twenty per cent of the total number of such dealers or such percentage as may be notified by Government from time to time for detailed assessment:Provided further when any dealer applies for cancellation of his registration certificate on the ground of closure or stoppage of his business, his last assessment shall be finalized on the basis of books of accounts and other records maintained by him after giving him an opportunity of being heard.
