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State of Goa - Section

Section 36 in Goa Tax on Entry of Goods Rules, 2000

36. Submission of certain records by owners, etc., of vehicles and boats.

- The owner or other person-in-charge of the goods vehicle or boat shall, in respect of the goods transported by him in such vehicle or boat, submit to authority having jurisdiction over the local area in which the scheduled goods are delivered, a statement in Form-18 hereto, every month within 15 days after the close of the month to which it relates.