Section 25(4) in The Goa Value Added Tax Act, 2005
(4)(a)The amount of tax due where the return or revised return has been furnished without full payment thereof shall be paid forthwith alongwith interest on defaulted amount @ 12% per annum or at such higher or lower rate as the Government may notify from time to time.(b)(i)The amount of tax due as per any order passed under any provision of this Act, for any period less any sum already paid in respect of the said period; and(ii)the amount of interest or penalty or both, if any, levied under any provision of this Act; and(iii)the sum, if any, forfeited and the amount of fine, if any, imposed under the Act or rules; and(iv)any other amount due under this Act, shall be paid by the person or dealer or the person liable thereof into the Government treasury or notified Bank within thirty days from the date of service of the notice issued by the Commissioner in respect thereof:Provided that, the Commissioner may, in respect of any particular dealer or person, and for reasons to be recorded in writing, allow him to pay the tax, penalty, interest or the sum forfeited, in instalments. The grant of this facility to pay tax in instalments shall be without prejudice to the other provisions of this Act including levy of penalty, interest, or both:[Provided further that, subject to the rules made in this behalf, the Commissioner may, at the request of a dealer or person, remit the whole or any part of the penalty and/or interest payable by such dealer or person.] [Inserted by the Amendment Act 2 of 2011.].
