Section 128(3) in Haryana Municipal Corporation Act, 1994
(3)If the amount specified in the bill is paid within a period of fifteen days from the presentation thereof, a rebate of [ten] [Substituted for 'five' by Haryana Amending Act No. 3 of 1996.] per cent shall be allowed in the amount of tax or fee:[Provided that no rebate shall be allowed in case of property tax.] [Proviso added by Haryana Act No. 21 of 2012.]
