The Goa Cess on Fluid Milk (Control) Act, 2000

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GOVERNMENT OF GOA
Department of Law and Judiciary
Legal Affairs Division
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Notification
7/34/2000/LA
The Goa Cess on Fluid Milk (Control) Act, 2000 (Goa Act 24 of 2000), which has been
passed by the Legislative Assembly of Goa on 26-7-2000 and assented to by the Governor of
Goa on 28-8-2000, is hereby published for general information of the public.
S. G. Marathe, Under Secretary (Drafting).
Panaji, 5th September, 2000.
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The Goa Cess on Fluid Milk (Control) Act, 2000
(Goa Act 24 of 2000) [28-8-2000]
AN
ACT
to provide for levy and collection of cess on fluid milk and augment the dairy production and to
make the State of Goa self reliant as far as milk production is concerned and to regulate the
use  of  facilities  and  infrastructure,  etc.  provided  in  the  State  of  Goa  and  for  matters
connected therewith.
Be it enacted by the Legislative Assembly of Goa in the Fifty-first Year of the Republic of
India as follows:—
1. Short title and commencement.—  (1) This Act may be called the Goa Cess on Fluid
Milk (Control) Act, 2000.
(2) It extends to the whole of the State of Goa. 
(3) It shall come into force on such date as the Government may, by notification in the
Official Gazette, appoint 1[came into force on 5-3-2001]. 
2. Definitions.— In this Act, unless the context otherwise requires,—
(a)“Competent  authority”  means  a  person  or  body  of  persons  appointed  by  the
Government under section 3 of this Act;
 (b) “Government” means the Government of Goa;
 (c) “fluid milk” means milk pasteurized or otherwise in sachet or barrel, in cans or any
other container.
(d) “Official Gazette” means the Official Gazette of the Government;
(e) “prescribed” means prescribed by the rules made under this Act.
3. Appointment of Competent Authority.—  The Government may, by notification in the
Official Gazette, appoint any person or a body of persons to perform the functions of competent
authority under this Act for such area as may be specified in the notification.
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4. Levy and collection of Cess.— (1) There shall be levied and collected a cess on fluid milk
in the State of Goa upon use of any facilities, infrastructure or any other amenities belonging to
or provided by the State for consumption, at rates as may be prescribed, retrospectively or
prospectively by the Government by Notification.
(2)  The  cess  shall  be  assessed,  levied  and  collected  in  such  manner,  and  in  such
instalments, if any, as may be prescribed.
(3) The cess levied shall be in addition to any other taxes, permission fees, licence fees.
5. Crediting proceeds of Cess.—  The proceeds of the cess collected under section 4 of this
Act shall be credited to the Government treasury and shall be utilised to augment the dairy
production so that the State of Goa becomes self reliant as far as milk production is concerned.
6. Penalties.— Whosoever fails to pay the cess levied under the provisions of section 4 of
this Act within the period prescribed shall be punished with a fine of Rs. 500/- or ten times the
cess payable, whichever is more.
7. Power of the Government to exempt or reduce Cess.—  The Government may, if in its
opinion, it is necessary in public interest so to do, by notification and subject to such restrictions
and conditions and for such period as may be specified in the notification, exempt or reduce
either prospectively or retrospectively, the cess payable under this Act, by any specified class of
producers or class of dealers in fluid milk.
8. Power to remove difficulties.—  If any difficulty arises in giving effect to the provisions
of this Act, the State Government may, by notification, make such provisions as appear to it be
necessary or expedient for removing the difficulty.
9. Powers to make rules.—  The Government may, subject to the condition of previous
publication make rules for the purposes of carrying out the provisions of this Act.
10. Other Laws not affected.—  The provisions of this Act are in addition to and not in
derogation of the provisions of any other law for the time being in force.
Secretariat Annexe,
Panaji.
Dated: 5-9-2000.
R. RAGHURAMAN,
Secretary to the Government of Goa,
Law Department (Legal Affairs).
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1.Published in the Official Gazette, Series I No. 47 (Extraordinary No. 3) dated 26-2-2001.

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