Section 5(1) in The Haryana Rural Development Act, 1986
(1)With effect from such date, as the State Government may, by notification appoint in its behalf, there shall be levied on the dealers for the purpose of this Act, a fee on ad valorem basis, at the rate of [two] [Substituted for 'one' by Haryana Act No. 15 of 1999.] per centum of the sale-proceeds of agricultural produce bought or sold or brought for processing in the notified market area :Provided that except in case of agricultural produce brought for processing-(a)no fee shall be leviable in respect of any transaction in which delivery of the agricultural produce bought or sold is not actually made; and(b)the fee shall be leviable on the dealer only in respect of a transaction in which delivery is actually made:[Provided further that rate of fee on cotton with effect from 1st November, 2011 shall be 0.8 per centum:- Provided further that rate of fee on potato during the period from 22nd December, 2011 to 31st March, 2012 shall be 1 per centum.] [Added by Haryana Act No. 7 of 2012, dated 4.4.2012.]
