Section 35 in Goa Tax on Entry of Goods Rules, 2000
35. Returns and other particulars to be furnished by the forwarding agency and others.
- Every clearing and forwarding house or agency, transporting agency, shipping agency, shipping out agency or steamer agency in the State shall submit to the entry tax authority of the area a statement in Form-17 hereto every month. The statement shall be submitted within fifteen days from the close of the month to which it relates.
