Section 10(6) in Haryana Local Area Development Tax Rules, 2001
(6)If the improper contravenes any of the conditions specified in the order or in sub-rule (4) or commits any default in making payment in accordance with the provisions of these rules, the whole of the sum remaining unpaid on the date of such default shall become recoverable at once the lump- sum together with the interest and penalty, if any, levied in accordance with the provisions of the Act or the rules.
