Section 125(3) in Haryana Panchayati Raj Finance, Budget, Accounts, Audit, Taxation and Works Rules, 1996
(3)The taxes or cesses assessed under these rules shall become payable within one month of the date of issue of the demand slips failing which these shall become liable to be recovered as arrears of land revenue under section 201 :Provided that where the assessee desires to pay the tax or cess, as the case may be, in one instalment instead of half-yearly instalments, he shall pay it within thirty days of the date of service of the demand slip under rule 124 and where the payment is to be made half-yearly, he shall pay the amount of the half-yearly instalments before the expiry of each half- year :Provided further that in case of half-year in which demand slip is served, the assessee shall pay the amount of the half-yearly instalment. within thirty days from the service of the demand slip or before the expiry of half-year whichever is later.
