Section 6 in The Goa, Daman and Diu Barge Tax Act, 1973
6. Additional declaration.
(1)When a barge used or kept for use in the Union territory is altered in such manner as to render the registered owner or the person who has possession or control of such barge liable to the payment of additional tax under section 7, such owner or person shall fill up, sign and deliver in the manner provided in sub-section (2), an additional declaration and shall, alongwith such additional declaration accompanied by the tax token and the tax licence in respect of such period pay to the Taxation Authority an additional tax payable, under that section which he appears by such additional declaration to be liable to pay in respect of such barge.(2)The additional declaration shall be in the prescribed form containing the prescribed particulars and shall be delivered to the taxation authority after being duly filled up and signed within the prescribed time.(3)The additional declaration shall indicate clearly also the nature of alteration made in the barge.(4)On receipt of the additional tax under sub-section (1), the Taxation Authority shall issue to the registered owner or the person who has possession or control of the barge, a fresh tax token in place of the original tax token and shall cause an entry of such payment to be made in the tax licence.
