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State of Goa - Section
Section 46 in Goa Value Added Tax Rules, 2005
46. Payment of fees.
- The following fees shall be payable in court fee stamps.| (i) | on memorandum of appeal against order of assessment/re-assessment with or without penalty, or of penalty or offorfeiture | Rs. 200/- |
| (ii) | on an application for clarification to the Commissioner undersub-section (3) of section 69 | Rs. 100/- |
| (iii) | on any other application or petition for relief to anyauthority under the Act or Rules | Rs. 20/- |
| (iv) | on application for grant of certified copies of any documentother than those specified in the rules | Rs. 20/- (per copy) |
| (v) | on memorandum of appeal to the Tribunal | Rs. 250/- |
| (vi) | on application for grant of amendments to registrationcertificates. | Rs. 100/- |
| (vii) | Letter of authority for representation before any authorityunder the Act and Rules | Rs.10/- |
| (viii) | Application raising objection as to jurisdiction of anyofficer or person | Rs. 100/- |
| (ix) [ [Inserted vide sixth Amendment Rules, 2008 published in the Official Gazette, Series I No. 39 dated 31-12-2008(EO)] | on application to the Commissioner for composition of tax. | Rs. 250/- |
| (x) | on application to the Commissioner for renewal of certificateof composition | Rs. 250/- |
| (xi) | on application to the Commissioner, under rule 55 forcompounding of offence | Rs. 250/- |
| (xii) | on application to the Commissioner, under rule 42(3) forremission of penalty | Rs. 250/-] |