Section 7(1) in Goa Tax on Entry of Goods Rules, 2000
(1)The security to be furnished under section 15 of the Act may be furnished by the dealer in any of the following ways, namely:-(a)by depositing as security in Government treasury, the amount fixed by the said authority; or(b)by depositing with the said authority Government Securities for the amount fixed by the said authority; or(c)by depositing security amount in any Scheduled Bank as defined by the Reserve Bank of India Act, 1934 (2 of 1934), as fixed deposit and pledging the fixed deposit receipt to and depositing it with the said authority; or(d)by furnishing to the said authority a guarantee from a Scheduled Bank as defined in the Reserve Bank of India Act, 1934 (2 of 1934), agreeing to pay the State Government, on demand, the amount of security fixed by the said authority.
