Section 9(3) in The Goa Panchayat Raj (Imposition of taxes, fees and other dues) Rules, 1998
(3)For the purpose of preparing such assessment list, the Sarpanch or any person acting under his authority or any officer in the service of the Government, as the case may be, may inspect any building or land in the village.Form A(See rule 9)(Part - I) (To be filled by owner or occupier)Form of Report of Assessment under sub-rule (1) of rule 9 Assessment Register No............................................................................... PanchayatNorth Goa District, ........................................................ Taluka:Assessment for the year 199 ..................... To 199 .................Assessment and liabilities to tax on building and all structures for the year 199 .................... to 199 ....................
