Section 4(3) in The Haryana Rural Development Fund Rules, 1984
(3)The assessing authority [or the person duly authorised by him in writing in this behalf] [Words added by Haryana Notification No. GSR 52/HA 12/83/S.6/84 dated 6.7.1984.] shall issue a receipt to the dealer in form "B" in token of having received the amount of the cess.
